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[Cites 0, Cited by 0] [Section 331(2)] [Section 331] [Entire Act]

State of Assam - Subsection

Section 331(2)(a) in Gauhati Municipal Corporation Act, 1971

(a)If the plan and specifications submitted with the application show that such building is not in accordance with a development scheme sanctioned under section 324 or with any provision of this Act, or any rule or by-law made thereunder or any provision of any law for the time being in force; or