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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(1) in Assam Town and Country Planning Act, 1959

(1)The Authority may either grant or refuse the approval to the plans or may approve them with such modifications as it may deem fit and thereupon shall communicate its decision to the person giving the notice within three months from the date of the notice.