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 31] [Entire Act] State of Assam - Subsection Section 31(ii) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014 (ii)for buildings upto G+2, two times the property tax shall be levied if occupancy certificate is not obtained by the owner for Authority.
