Section 60(2) in Arunachal Pradesh Housing Board Act, 2014
(2)Where, in the opinion of the Board, circumstances of extreme urgency have arisen, the Board may incur in any recurring expenditure not exceeding rupees one lakh and non-recurring expenditure not exceeding rupees five lakhs notwithstanding that such expenditure has not been included in the Budget or supplementary Budget sanctioned by the State Government or the variation of the scheme made under section 25.
