Section 2(u) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(u)"Village" means any tract of land which before the commencement of this Act was recognized as or was declared to be a village under any law for the time being in force or which may after such commencement be recognized as a village at any settlement or which the State Government may, by notification in the official Gazette, declare to be a village;
