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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(5)(b) in Assam Town and Country Planning Act, 1959

(b)to provide with the consent of the owners that two or more original plots each of which is held in one ownership in severalty or in joint ownership, shall hereafter, with or without alteration of boundaries be held in ownership in common as a reconstituted plot.