Section 3(1) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(1)Notwithstanding anything contained in any law for the time being in force, every tribal landless person living in a slum area in any city or urban area, from the last 10 year shall be entitled to a dwelling space at an affordable cost.Explanation. - For the purpose of this sub-section the dwelling house shall be of a minimum 25 sq m carpet area, or where land is being allotted, the allotment shall be of a minimum area so as to allow a construction of a dwelling house of minimum 25 sq m carpet area.
