Section 65(1)(d) in Guwahati Metropolitan Development Authority Act, 1985

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State of Assam - Subsection

Section 65(1)(d) in Guwahati Metropolitan Development Authority Act, 1985

(d)prohibits or restricts building operations permanently or temporarily on the ground that erection of building thereon will be likely to be injurious to the health of the occupants or the neighbours or likely to cause excessive expenditure of public money in making provisions for roads, sewers, water supply or other public services; or

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State of Assam - Subsection

Section 65(1)(d) in Guwahati Metropolitan Development Authority Act, 1985