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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(2)(l) in Guwahati Metropolitan Development Authority Act, 1985

(l)the imposition of condition and restrictions in regard to the open space to be maintained about buildings area for a plot, the number, height and character of buildings allowed in specified areas, the purposes for which buildings or specified areas may be or may not be appropriate, the sub division of plots, the discontinuance of objectionable uses of in any area in reasonable periods, parking space and loading and unloading space for any building and the size of projections and advertisement sings;