Section 45 in Arunachal Pradesh Housing Board Act, 2014
45. Duties of Tribunal.
- The Tribunal shall-(a)decide whether any compensation is payable under section 29;(b)decide the amount of compensation in matters referred to it under section 31 ;(c)decide disputes relating to betterment charges referred to it under section 40 ;(d)decide disputes and the amount of compensation to be awarded under section 43 ; and(e)decide such other matters as may be prescribed by the rules made in this behalf.
