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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 39(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)When all objections have been considered and disposed of in accordance with the rules made in this behalf, the survey officer shall call the record to be finally published in the prescribed manner.