Section 14 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
14. Alluvial land.
- All alluvial lands, newly formed islands, or abandoned river beds, which vest under any law for the time being in force in any holder of land shall be subject in respect of liability to land revenue to the same privileges, conditions and restrictions as are applicable to the original holding by virtue of which such lands, islands or river beds vests in the said holder, but no revenue shall be leviable in respect of any such lands, islands or river beds unless the area of the same exceeds 5 (five) acre.
