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] [Entire Act] State of Assam - Section Section 13 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014 13. Notice for alteration. - When the notice is for an alteration of the building only, such plans and statements as may be necessary shall accompany the notice.
