Section 3 in Arunachal Pradesh Housing Board Act, 2014
3. Establishment of the Board.
(1)The State Government may, by notification establish a Board to be known as "the Arunachal Pradesh State Housing Board".(2)The Board shall, by the name aforesaid, be a body corporate having perpetual succession and a common seal with power subject to the provisions of this Act, or the rules made, thereunder, shall have the power to acquire, hold and dispose of property, both movable and immovable, and to enter into contract and may by the said name sue or be sued and do all such things as are necessary for which it is constituted.(3)For the purposes of this Act and the Land Acquisition Act, 1894, the Board shall be deemed to be a local authority.Explanation. - The purposes of this Bill referred to in sub-section (3) include the management and use of lands and buildings belonging to or vesting in the Board under or for the purposes of this Act and the exercise of its rights over and with respect to such lands and buildings for the purposes of this Act.
