Section 36 in Arunachal Pradesh Housing Board Act, 2014
36. Schemes entrusted to the Board by State Government.
- The provisions of section 17 and sections 21 to 27 (both inclusive) shall not be applicable to any housing scheme entrusted to the Board by the State Government except to such extent and subject to such modifications as may be specified in any general or special order made by the State Government and every such order shall be published in the Official Gazette.Chapter - IV Acquisition and Disposal of Land
