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 36] [Entire Act] State of Assam - Subsection Section 36(10) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014 (10)For newly developed areas and where roads are newly proposed, the means of access should not be less than 9 meters.
