Section 89 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
89. Rights of land owners on Government land allotted for agricultural purposes.
(1)Every persons who has become a landowner under sub-section (1) of section 88 shall :-(a)have transferable rights in the land to the successor subject to the declaration and satisfaction of the District authorities;(b)be entitled by himself, his servant, tenants, agent or their representatives to erect farm buildings, construct wells or tanks or make any other improvements thereon for the better cultivation of the land or its convenient use;(c)be entitled to plant trees on the land, to enjoy the products thereof and to fell, utilize or dispose of the timber of any trees on the land.(2)Nothing in sub-section (1) shall entitled a land owner to use his land to the detriment of any adjoining land which is not his or in contravention of the provisions of any other law for the time being in force applicable to such land.
