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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(3) in Arunachal Pradesh Housing Board Act, 2014

(3)If any difference of opinion arises between the Board and the local authority in respect of any matter referred to in the foregoing provisions of this section the matter shall be referred to the State Government whose decision shall be final.