Section 44(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(2)Any person acquiring by succession, survivorship, inheritance, partition, purchase, gift, mortgage, lease or otherwise any right in land or, where such person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property, shall report his acquisition of such right to the Revenue officer within three months from the date of such acquisition and the Revenue officer shall give at once a written acknowledgement in the prescribed form for such report to the person making it.
