Section 4(3) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(3)Where the slum is located on State Government land or on privately owned land for less than 10 years, and the State Government or the Private owner as the case may be is unwilling to negotiate a solution, the eligible slum dwellers shall be provided a dwelling space at an alternate site with basic civic and infrastructure services.
