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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(4) in Assam Town and Country Planning Act, 1959

(4)In the scheme the size and shape of every reconstituted plot shall be determined, so far as may be to render it suitable for building purposes and where the plot is already built upon, to ensure that the building as far as possible, complies with the provisions of the scheme as regards open spaces.