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State of Assam - Section

Section 42 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

42. Number of rooms.

(1)Every dwelling structure shall have not less than one living room, one kitchen and a latrine.
(2)In existing developed areas and in cases of reconstructions, if there is no space, bathroom and a latrine may not be insisted upon in case community baths and latrine are available; otherwise a latrine must be provided.
(3)However, one set of latrine and bathroom may be allowed in the rear yard in ground floor with a height of 2.4m only by maintaining 1m setback from plot boundary.