Section 90(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(2)[ Every lease of land made after the commencement of this Amendment Act shall be for a period, not exceeding thirty three years and at the end of the said period, the same can be renewed for a period not exceeding thirty three years on such modified terms and conditions as may be agreed between both the parties.] [Substituted by Act No. 11 of 2018, dated 11.4.2018.]
