Section 85(1) in Arunachal Pradesh Housing Board Act, 2014
(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.
