Section 2(m) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(m)"Government land" means any land acquired by the Government under any law for the time being in force or through donation of the public for establishment of Administrative Headquarter, Government Institutions and facilities under various wings of the Government or such land as defined under section-9 of the Arunachal Pradesh (Land Settlement and Records) Act, 2000.
