Section 88(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(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.
