Section 88 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
88. Accrual of ownership rights on Government land allotted for agricultural purposes.
(1)Every person, who, at the commencement of this Act, holds any land from the Government for agricultural purposes, and his successors-in-interest shall, subject to the provisions of sub-section (2), became the owner thereof as and from such commencement.Provided that all leassess of Government land on the date of commencement of the Act, shall continue to hold such land on lease as per original terms of allotment until such time as appropriate rules for allotment of Government land for purposes other than agriculture are framed under appropriate provisions of the Act with the right to transfer the allotted land to any member of indigenous. Arunachal Pradesh Scheduled Tribe of the State on payment of fees as may be prescribed by the Government.(1A)[ Every person, who holds valid land possession document issued by the competent authority, outside notified forest shall be entitled to be conferred ownership rights on such terms and conditions, as may be prescribed.] [Inserted by Act No. 11 of 2018, dated 11.4.2018.](2)No rights shall accrue under sub-section (1) in respect of lands which:-(i)are a part of the bed of a river, nallah, a stream or a public tank, or(ii)have been acquired by the Government for any purpose according to the provisions of any law in force for the time being relating to acquisition of land, or(iii)have been used at any time during the five years immediately preceding the commencement of this Act for any public, community or village purpose, or(iv)are declared by the Government by notification in the official Gazettes as reserved or required for any public, community or village purpose.(3)Objections to accrual of rights under sub-section (I) may be filed before the competent authority within such time an in such form and manner as may be prescribed by any person who has interest or claims to have an interest in the land either in his individual capacity or as a member of the village or community.(4)Should any objection be made under sub-section (3), the competent authority shall inquire into objection in such manner as may be prescribed and decide the same.(5)Subject o the provisions of this Act the decision of the competent authority shall be final.(6)Every person who, at the commencement of this Act, holds land from the Government for the purpose other than agriculture shall, subject to sub-section (2), be entitled to the settlement of that land on such terms and conditions as may be prescribed.(7)Nothing in this section shall entitle any person to sub-let rights in respect of the land, of which he has become the land owner under sub-section (I), or which has been settled with him under sub-section (6).
