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State of Assam - Section

Section 30 in Assam Town and Country Planning Act, 1959

30. Layout not according to plan.

- Should the Authority determine at any stage that the layout or the construction is not proceeding according to the sanctioned plan or is in violation of any provisions of this Act, it shall serve a notice on the applicant requiring him to stay further execution until correction has been effected in accordance with the approved plan.