Section 38(4) in Arunachal Pradesh Housing Board Act, 2014
(4)Notwithstanding anything contained in sub-sections (1) and (3), in respect of any land used for agricultural purposes at the time of the execution of the schemes the betterment charges shall be leviable by the Board in accordance with such procedure as may be prescribed, only after such land is used, or converted for use for non- agricultural purposes.
