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State of Arunachal Pradesh - Section

Section 65 in Arunachal Pradesh Housing Board Act, 2014

65. Statements and returns.

- The Board shall also submit to the State Government such statistics, returns, particulars, documents, statements or papers in regard to any proposed or existing housing schemes or relating to any matter or proceedings connected with the working of the Board at such tines and in such forms and manner as may be prescribed or as the State Government may, from time to tine direct.