Section 11(7) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(7)Where in the opinion of the Deputy Commissioner, a very urgent condition prevails that requires taking over of such land belonging to a Designated Area by Government which is being occupied by any land owner, may take appropriate steps invoking the provisions of Right to Fair Compensation and Transparency in the Land Acquisition, Rehabilitation and Resettlement Act, 2013 to acquire the land with approval of the Government.
