Section 13A in Assam Town and Country Planning Act, 1959
13A. Prohibitions of registration in certain cases.
- Where any deed or document required to be registered under the Indian Registration Act, 1908(Act No. XVI of 1908), purports to subdivide any land covered by the Plan, no registering officer shall register any such document unless the party presenting the deed or document for registration produces a No Objection Certificate from the Authority to the effect that the Authority has no objection to the registration of such deed or document.
