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State of Assam - Section

Section 27 in Assam Town and Country Planning Act, 1959

27. Subdivision of private land.

(1)Every person who intends to sub-divide any plot of land within the Master Plan Area shall give notice in writing to the Authority in his said intention and such notice shall be accompanied by the plans and statements in triplicate.
(2)All plan for subdivision of land shall be in accordance with the standards prescribed by the State Government.