Section 16 in Arunachal Pradesh Housing Board Act, 2014
16. Powers and duties of the Board to undertake housing schemes.
(1)The Board may frame Housing Schemes and execute works and incur expenditure in connection therewith on such terms and conditions as the State Government may direct.(2)The Board may, Subject to the approval of the State Government, undertake and execute any housing scheme on behalf of local Authority, Co-operative Society or any Organization or Association for providing residences to their employees.
