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State of Assam - Section

Section 28 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

28. Correspondence.

- All correspondence with the applicant regarding building permission and Land Sale Permission shall be posted to the correspondence address provided at the time of application. This includes all objection letters relating to Building Permission and Land Sale. Postal fee with self-addressed envelopes, as per requirement, maybe collected along with the application.