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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(b) in Assam Town and Country Planning Act, 1959

(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act, shall be punishable with fine which may extend to Rs.500 or with or without simple imprisonment for a term which may extend to two months.