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[Cites 0, Cited by 0] [Section 102(7)] [Section 102] [Entire Act]

State of Assam - Subsection

Section 102(7)(b) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(b)The registered landscape Architect shall be competent to carry out the work related to landscape design for building/ development permit for land upto 5 ha and above. For smaller areas below the limits indicated above, Association of landscape Architects may also be considered from the point of view of desired landscape development.