Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 171] [Entire Act] State of Assam - Subsection Section 171(2) in Assam Municipal Act, 1956 (2)Every person who intends to erect, materially alter or re-erect any building shall give notice in writing to the Board of such intention.
