Section 2(l) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(l)"Land Owner" in relation to any land means a person who acquires rights of ownership in respect of such land by :-(i)in heritance or acquisition in accordance with a local custom;(ii)purchase, if such purchase is not contrary to local customs;(iii)gift or donation as per local custom;(iv)according to provisions under section 88;
