Section 9 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
9. Title of lands etc.
(1)All lands, public roads, lanes and paths and bridges, ditches, dikes and fences on or beside the same, the beds or fivers, streams, nallahs, lakes and tanks, and all canals and water course and all standing and flowing water, and rights in or over the same or appertaining thereto, which are not the property of any person or community are hereby declared to be the property of the Government.(2)Unless it is otherwise expressly provided in the terms of a grant made by the Government, the right to mines, quarries, mineral products including mineral oil, natural gas and petroleum shall vest in the Government, and it shall have all the powers necessary for the proper enjoyment of such rights.
