Section 93(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(1)The interest of a tenant in any land held by him as such shall be in accordance with such terms and conditions as agreed between the parties: Provided that right to create change over such land so transferred on lease, right to make improvements and compensation thereof, payments of rent; determination of reasonable rent by the authorities; suspension or revision of rent, eviction of tenant; termination of tenancy and other related provisions shall be in such manner as may be prescribed in the Rules made under this Act.
