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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(1) in Assam Town and Country Planning Act, 1959

(1)Every person who intends to sub-divide any plot of land within the Master Plan Area shall give notice in writing to the Authority in his said intention and such notice shall be accompanied by the plans and statements in triplicate.