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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1)(a) in Assam State Housing Board Act, 1972

(a)That any street laid out or altered by the Board has been duly levelled, paved, metalled, flagged, channelled, sewered and drained as required for any housing scheme included in the Budget approved by the State Government under section 28, and