Section 18(2) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(2)It shall be the duty of the Government to ensure that there is no encroachment or construction of an illegal structure on Government land, and shall for this purpose by order authorize the Officers by designation for each urban area, who shall report in writing such encroachment or violation to the Competent Authority to evict such encroachers or to demolish such illegal structure or to take such action as necessary.Provided that if such encroachment is not removed within a period of 6 months of the report from the Authorized Officer, every slum dweller shall be entitled to rights over such land in the same measure as provided under section 3 of this Act.Explanation. - For the purpose of this section, competent Authority means the Authority which exercised power of eviction and demolition over land on which such encroachment or construction of illegal structure has been reported
