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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(7) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(7)Availability of source of water supply is to be ensured by the builder and permission to be submitted, before the Authority grants permission for construction of a multi-storied building. Report of test boring and other study to ascertain the availability of ground water may be called for if the source of water is groundwater.