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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1)(i) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(i)It shall be lawful for the Authority to demolish the construction carried out in excess of the approval plan or not in conformity with the provisions of these rules. The Authority shall make an order of such demolition