Section 85 in Arunachal Pradesh Housing Board Act, 2014
85. Dissolution of the Board.
(1)The State Government, if it is satisfied that in public interest it is necessary to do so, may by notification in the Official Gazette dissolve the Board with effect from such date as it may be specified in the notification:Provided that no such declaration shall be made by the State Government unless a resolution to that effect has been moved in and passed by the Arunachal Pradesh State Legislature.(2)On dissolution of the Board under sub-section (1), all properties, funds and dues which are vested in and realizable by the Board shall vest in and be realizable by the State Government;(3)Nothing in this section shall affect the liability of the State Government in respect of loans or debentures guaranteed under section 59.
