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State of Arunachal Pradesh - Section

Section 70 in Arunachal Pradesh Housing Board Act, 2014

70. Triennial valuations of assets and liabilities of the Board.

- The Board shall triennially have a valuation of its assets and liabilities made by a valuer appointed with the approval of the State Government:Provided that it shall be open to the State Government to direct a valuation to be made at any time it may consider necessary.