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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 88(3) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(3)Objections to accrual of rights under sub-section (I) may be filed before the competent authority within such time an in such form and manner as may be prescribed by any person who has interest or claims to have an interest in the land either in his individual capacity or as a member of the village or community.