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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(4) in Assam Town and Country Planning Act, 1959

(4)The Authority shall not refuse the permission except on the ground of contravention of proposal contained in the Plan or the Regulations and unless the permission has been refused within a period one month from receipt of the application or such other information as may be called for by the Authority under sub-section (3), it shall be presumed that the permission has been given.