Section 16(3) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(3)For the purpose of enabling it to discharge its functions under this Act, the Tribunal shall have such staff on such terms and conditions of service as may be prescribed by rules.Explanation. - Compulsory acquisitions of land : (1) When any land, whether within or outside the limits of the Municipal area, or any easement affecting any immovable property vested in the Municipal, is required for any public purpose under this Act, the State Government may, at the request from the Municipality, proceed to acquire such land or easement under the Land of Acquisition Act, 1894.
