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 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(q) in Arunachal Pradesh (Land Settlement and Records) Act, 2000 (q)"Revenue" means any revenue assessed by the Government on an estate and shall always be deemed to have included any tax assessed in lieu of land revenue;
