Section 18(1) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(1)Notwithstanding anything contained in any law in force, any person who encroaches upon any Government land or constructs an illegal structure or abets the encroachment or construction of illegal structure thereon shall be punished with imprisonment of not less than three years or with a minimum fine of one lakh rupee or with both.
