Section 33 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
33. Pre-code Building Permit.
- Where any building permit which has been issued by the Authority before the commencement of these building rules and where construction is in progress and has not been completed within the specified period from the date of such permit, the said permission shall be deemed to be sanctioned under the rules and shall only be eligible for revalidation there under. Accordingly, where the validity of sanction has expired and construction has not commenced, construction shall be governed by the provisions of these building rules.
