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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 50(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)Unless the survey so notified is modified by a decree of a civil court under the provision of section 51, the record of the survey shall be conclusive proof that the boundaries as determined and recorded therein have been correctly determined and recorded and shall not be questioned in any court of law.