Section 18 in Arunachal Pradesh Housing Board Act, 2014
18. No housing scheme to be made for area included in the Improvement Scheme or be inconsistent with town planning scheme.
- No housing scheme shall be made under this Act for any area for which an improvement scheme has already been sanctioned by the State Government, or any other enactment for the time being in force, nor any housing scheme made under this Act shall contain anything which is inconsistent with any of the matter included in a town planning scheme of the State Government under any law for the time being in force.
