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 71] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 71(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(b)on his depositing in the Deputy CommissionerÂ’s office the amount of the arrear specified in the proclamation of sale, the cost of the sale and for payment to the purchaser, as sum equal to five percent, of the purchaser money.