Section 2(i) in Arunachal Pradesh Heritage Act, 2015
(i)"Heritage building" means and includes any building of one or more premises or any part thereof, of structure or artifact which requires conservation or preservation for historical or architectural or artistic or artisan or aesthetic or cultural environmental or ecological purpose and includes such portion of land adjoining such building or part thereof as may be required for fencing or covering or in any manner preserving the historical or architectural or aesthetic or cultural or environmental value of such building ;
