Section 3(5) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(5)The Dwelling space so provide under sub-section (I) shall not be transferable by sublease, sale, gift, mortgage or any other manner whatsoever expect by inheritance, without the permission of the State Government for a period of 7 years from the date of allotment of the said dwelling space.Provided that the dwelling space so allotted shall be mortgageable for the purpose to raising finance in the form of a housing loan from any accredited financial institution for repayment of the cost of construction of the dwelling house.
