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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 67(1) in Arunachal Pradesh Housing Board Act, 2014

(1)With a view to satisfy itself, that the powers and duties of the Board are being exercised performed properly, the Government may, at any time, appoint any person to make inquiries into all or any of the activities of the Board and to report to the Government the result of such inquiries.