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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(16) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(16)"Government Land" means any land owned or acquired by the State Government or its undertakings or the Urban Local Body or Development Authority situated in a district or an urban area as the case may be.