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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(1)As soon as may be after the commencement of this Act, the Government shall take steps to institute and shall cause to be constantly maintained, in accordance with the rules made under this Act, an inquiry into the profits of agriculture and into the value of land used for agricultural and non-agricultural purposes.