Section 37(1) in Arunachal Pradesh Housing Board Act, 2014
(1)Board may enter into an agreement with any person or the State Government for the acquisition from him by purchase, lease or exchange, of any land which is needed for the purposes of a housing scheme or any interest in such land or for compensating the owners of any such right in respect of any deprivation thereof or interference therewith :Provided that the previous approval of the State Government shall be obtained in case of purchase or exchange involving land worth more than rupees one hundred lakhs or lease for more than five years:
