Section 2(5) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(5)"authority" shall mean local, regional or any other Authority appointed by the State Government for the purpose of administering these rules. Unless otherwise appointed by the State Government, the Authority in the case of a notified Municipal area shall mean the Town Committee, the Municipal Board or the Municipal Corporation as may be constituted from time to time under the provisions of the Assam Municipal Act, 1956 (Assam Act 15 of 1957) and in case of Master Plan area, other than notified Municipal area, shall mean the Development Authority constituted for that area under the provisions of the Assam Town and Country Planning Act,1959 (Assam Act 2 of 1960) ;
