Section 11 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
11. Private Land.
- Where the land to be so designated is a private land or community land -(1)The Deputy Commissioner shall cause notice of the intention to declare any private or community land as Designated Area to be served upon such private land owner or community land not less than thirty days prior to declaration inviting objections if any.(2)The Deputy Commissioner shall dispose off the objection after giving a reasonable opportunity of being heard to land owner/ community members and then arrange to publish a draft notification in the Official Gazette.(3)Any Person aggrieved by such notification made by the Deputy Commissioner under sub-section (2) as regards the proposed Designated Area of which his plot of land forms a part may, within thirty days from the date of such notification, prefer an appeal before Secretary of Land Management Department/ Board of Land Revenue who will take up the case as if the case has been received under provisions of the Rules of the Arunachal Pradesh (Land Settlement and Records) Act, 2000 and dispose off accordingly.(4)After hearing the land owner or after disposal of appeals by the Appellate Authority, the Deputy Commissioner shall recommend the area for declaration as Designated Area to the Government.(5)After declaration of the Designated Area as Designated Area by the Government under section 4, the land owner shall comply with the provisions of section 3 of the Act.(6)If it is considered necessary or expedient in the interest of protection of the Designated Area, the Deputy Commissioner may take every effort to remove and rehabilitate elsewhere the land owner residing within the Designated area in accordance with provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.(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.
