Section 89(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(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.
