Section 91(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(1)Where the Deputy Commissioner is satisfied that any land has remained uncultivated for a period not less than two consecutive years otherwise than in accordance with rules made in this behalf under this Act, and that it is necessary for the purpose of ensuring the full and efficient use of the land for agriculture too do so, he may after making such inquiry as may be prescribed lease out the land in accordance with rules made under this Act.
