Section 88(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(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.
