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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 79(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)Nothing in this Act shall be deemed to limit or otherwise affect the inherent power of the revenue court to make such orders as may be necessary for the ends of justice or to prevent the abuse of the process of the revenue court.