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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(1)(b) in Arunachal Pradesh Housing Board Act, 2014

(b)that any person is in unauthorized occupation of any Board premises; the competent authority may, notwithstanding anything contained in any law for the time being in force, by notice served by post or by affixing a copy of it on the outer door or some other conspicuous part of such premises, or in such other manner as may be prescribed, order . that person as well as any other person who may be in occupation of the whole or any part of the premises, shall vacate them within one month from the date of the service of the notice: