Section 3(2) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(2)Every Tribal slum dweller eligible as per sub-section (I) shall be given a legal document of entitlement.Explanation. - For the purpose of this sub-section the legal title to the dwelling space shall be in the name of the female head of the household or in the joint name of the male head of the household and his wife.
