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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(5) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(5)The Authority under the provisions of the Assam Town and Country Planning Act, 1959 shall take penal action for violation of Master Plan / Zoning Regulations or Rules as prescribed therein the Act.