Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] Union of India - Subsection Section 39(b) in The State Of Arunachal Pradesh Act, 1986 (b)the ensuring of fair and equatable treatment to all persons affected by the provisions of this part and the proper considerations of any representations made by such persons.
