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 0] [Section 30] [Entire Act] State of Assam - Subsection Section 30(2) in Guwahati Metropolitan Development Authority Act, 1985 (2)No person shall be allowed to construct a building on any plot of land, the sub-division of which has not been previously approved by the Authority.
