Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(ii) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(ii)the ground level should not be raised more than 0.5m from the finished surface of the nearest street level to be fixed permanently by concerned Authority, like the Municipal Board, Town Committee, Development Authority, etc., as the case may be, in the plain areas. As for the hilly area of the city, the local condition shall be considered. However, the proposal is to be framed with minimum of hill cutting, without effecting adjoining plots;