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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(1) in Arunachal Pradesh Housing Board Act, 2014

(1)If any difficulty arises in giving effect to the provisions of this Act, in consequence of the transition to the said provisions from the provisions of the Acts in force immediately before the commencement of this Act, the State Government may by notification make such provisions as appear to it to be necessary or expedient for removing the difficulty.