Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(c) in Arunachal Pradesh Housing Board Act, 2014 (c)"Board premises" means any premises belonging to or vesting in the Board or taken on lease by the Board or entrusted to or in possession or under the control of the Board under this Act;
