Section 13(5) in Assam Town and Country Planning Act, 1959
(5)[ Notwithstanding anything contained in sub-sections (1) to (4) of this section, the subject matter covered under this section shall not be applicable in respect of the residents inhabiting the areas notified as a Municipality or a Town Committee under the provisions of the Assam Municipal Act, 1956 (Assam Act No. XV of 1957) All such matters relating to the said areas shall be dealt with under section 171 of the said Act.] [Inserted by Section 2 of Assam Act No. 17 of 2012.]
