Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 37(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)The Deputy Commissioner, may, at any time during the term of settlement, correct any error in the area or the assessment of any survey number or subdivision due to a mistake of survey or arithmetical miscalculations.