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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(4) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(4)For the purpose of this section, the Deputy Commissioner shall be deemed to be successor-in-office of any revenue officer who has left the district or who has ceased to exercise powers as a revenue officer and to whom there is no successor in the district.