Section 48 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
48. Power of Survey Officer to determine and record disputed boundary.
(1)Where a boundary is disputed, the Survey Officer after making such enquiry as the considers necessary, shall determine the boundary and record it in accordance with his decision and shall also record in writing the reason for his decision.(2)Notice of every decision of the Survey Officer under Section 48(1) shall be given in the prescribed manner to the parties to the dispute, to the State road authority and to the other registered holders of the land, the boundaries of which may affected by the decision;
