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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 73(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(1)Subject to the provisions of this Act, no contract or agreement on behalf of the Committee for the purchase, sale, lease, mortgage or other transfer of, or acquisition of interest in immovable property shall be executed except with the previous sanction of the Committee.