Section 10(2) in Assam Ease of Doing Business Act, 2016
(2)The Self Certificate furnished by the applicant shall be taken into consideration and accepted by the competent authority as a reliable document to which the applicant shall be fully responsible.Explanation: The word "applicant"mentioned in Sections 8 and 9 of this Act shall also mean Registered Technical Personal (RTPs) through whom the Building permission proposals are submitted in respect of Guwahati Metropolitan Development Authority (GMDA).
