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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 63(2) in Arunachal Pradesh Housing Board Act, 2014

(2)The State Government may transfer to the Board such schemes or works in progress, with all their assets and liabilities as are run or managed by the State Government, subject to such conditions and limitations as the State Government may deem fit to impose for the purposes of this Act.Chapter - VIII Miscellaneous