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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(1)(e) in Assam Town and Country Planning Act, 1959

(e)prohibits or restricts the use of land or a building for a purpose which may involve danger or injury to public hygiene or the health of the occupants or their neighbours or for a purpose which is against the public policy or public morals; or