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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)In a scheme reconstituting the plots, the size and shape of every reconstituted plots, shall be determined, so far as may be to render it suitable for building purposes, and where a plot is already built upon to ensure the buildings, as far as possible, comply with the provisions of the scheme as regards open spaces.