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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(1) in Arunachal Pradesh Housing Board Act, 2014

(1)The Budget prepared by the Board under section 20 shall be submitted to the Government for approval and the Government may approve it or return it back to the Board for making modification as the Government may direct.