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State of Arunachal Pradesh - Section

Section 66 in Arunachal Pradesh Housing Board Act, 2014

66. Power of the Board to construct buildings.

- Notwithstanding anything contained in this Act, the Board may undertake construction of building of the Government, a local Authority, or a Corporation or undertaking owned or controlled by the Government or a cooperative society subject to such terms and condition as may be agreed upon in pursuance of contra;t.