Section 44(3) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(3)The Revenue officer shall enter the substance of every report made to him under sub-section (2) in the register of mutations and also make an entry therein respecting the acquisition of any right of the kind mentioned in sub-section (2) which he has reason to believe to have taken place and of which a report has not been made under said sub-section and at the same time, shall make or paste up a complete copy of the entry in a conspicuous place in the village and shall give a written intimation to all persons appearing from the record of rights of the register of mutations to be interested in the mutations and to any other person whom he has reason to believe to be interested therein.
