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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(1) in Assam Town and Country Planning Act, 1959

(1)When a Master Plan or a scheme has been sanctioned under this Act any person who commits or knowingly permits a breach of any specified provisions of the Master Plan or of the scheme or who neglects or fails to comply with any such provisions shall be punishable under this section.