Section 24 in Assam Town and Country Planning Act, 1959
24. Setting back buildings to the prescribed street line.
(1)If any building or any part of a building abutting on a public street is within such line of the street, the Authority may require such building to be set back to the prescribed line, whenever it is proposed -(a)to re-build such building or to take down such building,(b)to remove, reconstruct or make any addition to or structural alteration in any portion of such building which is within the regular line of the street.(2)When any building or any part thereof within the prescribed line of the street falls down or is burnt down or is taken down, under the provisions of this Act or otherwise, the Authority may at once take possession of the portion of land within the prescribed line of the street previously occupied by the said building and if necessary, clear the same.(3)Land acquired under the foregoing sub-sections shall, henceforward be deemed to be a part of the public street.
