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State of Arunachal Pradesh - Section

Section 31 in Arunachal Pradesh Housing Board Act, 2014

31. Reference to Government in case of dispute under sections 29 and 30.

- If there is any dispute as to whether any compensation is payable under section 29 or section 30 or as to the amount of compensation payable under section 29 or section 30, as the case may be, the matter shall be referred to the Tribunal.