Section 90 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
90. Rights to lease.
- [(1) Subject to the provisions of this Act or any other law for the time being in force, a land owner may lease out his land to another person or entity for the permissible land use on such terms and conditions as may be agreed upon between him and such person or entity for such period not exceeding thirty three years.] [Substituted by Act No. 11 of 2018, dated 11.4.2018.](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.](3)In respect of any lease made after the commencement of this Act, landowner who is a member of the Armed Forces of the Union, on his discharge from service or posting to the reserve, may by giving the tenant three months notice in writing before the expiry of any year, and any other landowner may by giving the tenant one years notice in writing before the expiry of any term of five years terminate the tenancy if the land owner requires the land bonafide for personal cultivation by him.
