Section 77 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
77. Precautionary measure in certain cases.
- When the crop of any land or any portion of the same is sold, mortgaged or otherwise disposed of, the Deputy Commissioner may, if he thinks it necessary, prevent its being removed from the land until the demand for the current year in respect of the said land is paid, whether the date fixed for the payment of the same has arrived or not.
