Section 1(3) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(3)These rules shall be applicable to the municipalities under section 171 of the Municipal Act, 1956 (Assam Act no15 of 1957). The Development Authorities constituted under the provisions of the Assam Town and Country Planning Act, 1959, while taking any action under section 13 of the said Act, shall follow the provisions of these rules.
