Section 77 in Arunachal Pradesh Housing Board Act, 2014
77. Power to make bye-laws.
(1)The Board may make bye-laws, not inconsistent with this Act and the Rules and Regulations made thereunder. which may be necessary or expedient for the purpose of carrying out its duties and functions.(2)No bye-laws made by the Board shall come into force until it has been confirmed by (he State Government with or without modification.(3)All bye-laws made under this section shall be published in the Official Gazette.(4)A bye-law made under this section may provide that a contravention thereof shall be an offence.
