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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(1)All plans before submission to the Authority shall be duly signed by the owner(s) and by a qualified Architect who has valid registration with Council of Architecture / a technical person preparing the plan registered with Authority as specified in Chapter VII.