Section 2(j) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(j)"Registered Owner" means an owner of land whose name has been recorded in the land records as maintained by Government under the Arunachal Pradesh (Land Settlement and Records) Act, 2000 or any other revenue laws for the time being in force and who has valid registered deed in respect of the land in his/her name.
