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 2] [Entire Act] State of Assam - Subsection Section 2(31) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014 (31)"existing use" means use of a building or structure existing authorisedly with the approval of the Authority before the commencement of these rules;
