The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 186, Vol. XXV, Naharlagun, Tuesday, May 15, 2018 Vaisakha 25, 1940 (Saka)
GOVERNMENTOFARUNACHALPRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAGAR
NOTIFICATION
The 11th April, 2018
No. Law/Legn-9/2018.-The following Act of Arunachal Pradesh Legislative Assembly
which was passed in the Fifteenth Session of the Sixth Legislative Assembly and received the
assent of the Governor of Arunachal Pradesh is hereby published for general information.
(Received the assent of the Governor on 7th May, 2018)
THE ARUNACHAL PRADESH (LAND SETTLEMENT AND RECORDS)
(AMENDMENT) ACT, 2018
ACT N0.11 OF 2018)
An
Act
to amend the Arunachal Pradesh (Land Settlement and Records} Act, 2000 (Act No.10 of
2003).
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Sixty-ninth Year of
the Republic of India as follows,-
1. (1) This Act may be called the Arunachal Pradesh (Land Settlement and Short title,
Records) (Amendment) Act, 2018. extent and
(2) It shall extend to the whole of the State of Arunachal Pradesh.
(3) It shall come into force on the date of its publication in the Official
Gazette.
commence-
ment.
2. In the Arunachal Pradesh (Land Settlement and Records} Act, 2000 (Act Amendment
No. 10 of 2000), (hereinafter referred to as the Principal Act), in section 88, of section 88.
after sub-section (1 ), the following Sub-Section shall be inserted,-
"(1 A) Every person, who holds valid land possession document issued by
the competent authority, outside notified forest shall be entitled to
be conferred ownership rights on such terms and conditions, as
may be prescribed".
3. (1) In the Principal Act, in section 90, for sub-section (1 ), the following Amendment
shall be substituted,-
"(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".
of section 90.
The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 186, Vol. XXV, Naharlagun, Tuesday, May 15, 2018 Vaisakha 25, 1940 (Saka)
GOVERNMENT OFARUNACHAL PRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
lTANAGAR
NOTIFICATION
The 11th April, 2018
No. Law/Legn-9/2018.—The following Act of Arunachal Pradesh Legislative Assembly
which was passed in the Fifteenth Session of the Sixth Legislative Assembly and received the
assent of the Governor of Arunachal Pradesh is hereby published for general information.
(Received the assent of the Governor on 7th May, 2018)
THE ARUNACHAL PRADESH (LAND SETTLEMENT AND RECORDS)
(AMENDMENT) ACT, 2018
ACT NO. 11 OF 2018)
An
Act
to amend the Arunachal Pradesh (Land Settlement and Records) Act, 2000 (Act No.10 of
2003).
BE it enacted by the Legislative Assembly ofArunachal Pradesh in the Sixty—ninth Year of
the Republic of lndia as follows,-
1, (1) This Act may be called the Arunachal Pradesh (Land Settlement and Short title,
Records)(Amendment)Act,2018. extent and
commence—
(2) It shall extend to the whole of the State ofArunachal Pradesh. ment.
(3) It shall come into force on the date of its publication in the Official
Gazette.
2, In the Arunachal Pradesh (Land Settlement and Records) Act, 2000 (Act Amendment
No. 10 of 2000), (hereinafter referred to as the Principal Act), in section 88, of section 88.
after sub—section (1 ), the following Sub-Section shall be inserted,-
"(1A) Every person, who holds valid land possession document issued by
the competent authority, outside notified forest shall be entitled to
be conferred ownership rights on such terms and conditions, as
may be prescribed".
3. (1) In the Principal Act, in section 90, for sub-section (1), the following Amendment
shall be substituted,- of section 90.
"(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".
2 The Arunachal Pradesh Extraordinary Gazette, May 15, 2018
(2) In section 90, for sub-section (2), the following shall be substituted,-
"(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".
G.S. Meena, IAS
Commissioner to the
Government of Arunachal Pradesh,
Itanagar.
Published and printed by Directorate or Printing-359/2018-DoP-250+Commissioner (Law & Judl.)-100+Secy.(Land
Management)-1 OO+Secy. LA-100-5-2018.
The Arunachal Pradesh Extraordinary Gazette, May 15, 2018
(2) In section 90, for sub-section (2), the following shall be substituted,—
“(2) Every lease of land made after the commencement ofthis AmendmentAct 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“.
GS. Meena, IAS
Commissioner to the
Government ofArunachal Pradesh,
hanagar
Published and printed by Directorate of Printing—359/2018-DoP—250+Commissioner (Law & Judi.)-100+Secy.(Land
Management)-100+Secy. LA-100-5-2018.