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

State of Assam - Subsection

Section 51(2) in Assam Town and Country Planning Act, 1959

(2)In case of any such breach or default the Authority shall send to any such person a notice calling on him to him to discontinue the breach or cause it to be discontinued or to comply with such provision of the Master Plan or the scheme within a time to be specified in the notice.