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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 336] [Entire Act] State of Assam - Subsection Section 336(1) in Gauhati Municipal Corporation Act, 1971 (1)No compensation shall be claimable by an owner for any damage, which he may sustain in consequence of the prohibition of unauthorised erection of re-erection of any building.
