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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 63(1) in Arunachal Pradesh Housing Board Act, 2014

(1)The State Government may transfer to the Board, building, land or any other property, movable or immovable, for use and management by the Board on such conditions and limitations as the State Government may deem fit, for the purposes of this Act.