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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 73(2) in Arunachal Pradesh Housing Board Act, 2014

(2)If in the opinion of the Government, the Board fails or neglects to perform such duty within the period so fixed, it shall be lawful for the Government to supersede and re-constitute the Board in the prescribed manner.