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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 112(3)(ii) in Arunachal Pradesh Panchayat Raj Act, 1997

(ii)in any year, in the prescribed manner, with reference to qualifying date, if such revision has been directed by the prescribed authority.