Section 26 in Assam Town and Country Planning Act, 1959
26. Acquisition of the remaining part of building and land after their portions within a prescribed line of the street are acquired.
- If a building or land is partly within the prescribed line of a public street and if the Authority is satisfied that the land remaining after the exclusion of the portion within the said line will not be suitable or fit for construction of independent building, the Authority shall acquire the remaining portion of the land if so desired by the owner.
