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 1] [Section 54] [Entire Act] State of Assam - Subsection Section 54(4) in Assam Town and Country Planning Act, 1959 (4)Every owner, during the continuance of such refusal shall be discharged from any liability on account of such breach or default.
