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State of Arunachal Pradesh - Section

Section 21 in Arunachal Pradesh Housing Board Act, 2014

21. Preparation and Submission of annual Housing Scheme. Budget and establishment schedule to Government.

(1)The Budget prepared by the Board under section 20 shall be submitted to the Government for approval and the Government may approve it or return it back to the Board for making modification as the Government may direct.
(2)When the Budget is returned to the Board by Government for making any modification, the Board shall make the modification and re-submit the Budget so modified to the Government for approval.