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[Cites 0, Cited by 0] [Section 102(8)] [Section 102] [Entire Act]

State of Assam - Subsection

Section 102(8)(b) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(b)The registered urban Designer shall be competent to carry out the work related to the building permit for urban design of land areas more than 5 hectares and campus area of more than 2 hectares. He/She shall also be competent to carry out the work of urban renewal for all areas. For smaller areas below the limits indicated above, Association of Urban Designer may be considered from the point of view of desired urban designing.