Legal Document View

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
[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(1)(a) in Guwahati Metropolitan Development Authority Act, 1985

(a)remove, pulldown, or alter any building or other work in the area included in the scheme which contrivances the scheme or in erection of which or carrying out of which, any provision of the scheme has not been compiled with;