Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Assam - Subsection Section 56(4) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014 (4)Only on special ground/case found fit by the Authority on condition given to him thatched roof house shall be allowed within the Master Plan area.
