Section 58(2) in Arunachal Pradesh Housing Board Act, 2014
(2)Whenever the borrowing of any sum of money has been approved by the Government, the Board may, instead of borrowing such sum from or any part thereof from the public, take credit from Bank or financial institution owned or controlled by the central or any Government on cash-account to be kept in the name of the Board may the previous sanction of the Government, mortgage all or any of the properties vested in the Board as security for such credit.
