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

State of Arunachal Pradesh - Subsection

Section 73(3) in Arunachal Pradesh Housing Board Act, 2014

(3)On supersession of the Board and until it is re-constituted, the powers, duties and functions of the Board shall be carried out by the Government or by such officer or Officers it may appoint for this purpose.