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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(2) in Arunachal Pradesh Housing Board Act, 2014

(2)The Board may, Subject to the approval of the State Government, undertake and execute any housing scheme on behalf of local Authority, Co-operative Society or any Organization or Association for providing residences to their employees.