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 85] [Entire Act] State of Arunachal Pradesh - Subsection Section 85(2) in Arunachal Pradesh Housing Board Act, 2014 (2)On dissolution of the Board under sub-section (1), all properties, funds and dues which are vested in and realizable by the Board shall vest in and be realizable by the State Government;
