Section 332 in Gauhati Municipal Corporation Act, 1971
332. Power of Commissioner to direct modification of sanctioned Plan of building before its completion.
- If at any time before the completion of a building of which the erection has been sanctioned under section 327 the Commissioner finds that any modification of sanctioned plan is necessary, the Commissioner may, subject to payment to compensation as may be assessed by the Commissioner for any loss to which the owner may be put, direct that the building be modified accordingly.
