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State of Arunachal Pradesh - Section

Section 9 in Arunachal Pradesh Housing Board Act, 2014

9. Proceedings presumed to be good and valid.

- No disqualification of, or defect in the appointment of, any person acting as a Chairman, a Vice-Chairman or a member shall be deemed to vitiate any act or proceedings of the Board if such act or proceeding is otherwise in accordance with the provisions of this Act.