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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 44(6) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(6)After the entries in the register of mutations have been tested and found correct, the entries shall be transferred to the record of rights and shall be certified by such officer as may e prescribed in this behalf.