Legal Document View

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
[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

State of Assam - Subsection

Section 102(1)(b) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(b)The registered Architect shall be competent to carry-out the work related to the building/ development permit as given below:-
(i)all plans and information connected with building permit except engineering matters related to multistoried/ special buildings specified in these rules;
(ii)issuing certificate of supervision and completion of all buildings pertaining to architectural aspects;
(iii)preparation of sub-division/layout plans and related information connected with development permit of area upto 1 ha for metropolitan cities and 2 ha for other places;
(iv)issuing certificate of supervision for development of land of area upto 1 hectare for metropolitan cities and 2 ha for other places.