Section 42(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)Where a Gram Panchayat requires land for carrying out any of the purposes of this Act it may negotiate with person or persons having interest in the said land and if it fails to reach an agreement, it may make an application in the manner. prescribed to the Deputy Commissioner of the district for the acquisition of the land and the Deputy Commissioner may, if he is satisfied that the land is required for public purpose, take steps to acquire the land under any law for the time being in force for acquisition of land and such land shall, on acquisition, vest in the Gram Panchayat.
