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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(2)(b) in Arunachal Pradesh Housing Board Act, 2014

(b)Until the Board is established and constituted in accordance with the provisions of the preceding sub-sections, the State Government may constitute a Board consisting of one person, who shall be an officer of the State Government, to be appointed by the State Government, and a Board so constituted shall, as from the commencement of this Bill and for a period not exceeding one year from such commencement, be deemed to be the Board established and constituted for the purpose of carrying out all the provisions of this Act.