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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(a) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(a)No building shall be constructed on any sites or on any part of which there is deposited refuse excrete or other offensive matter to which the health Authority objects until such refuse has been removed there-from and the site has been prepared or left in a manner suitable for building purpose to the satisfaction of the Authority:-