Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Arunachal Pradesh - Subsection Section 73(1) in Arunachal Pradesh Housing Board Act, 2014 (1)If the Government is satisfied that the Board has defaulted in performing duty on it by or under this Act, it may fix a period for performance of that duty.
