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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(2)All layout plans before submission to the Authority shall be signed by the owner(s) and by one of the following:-
(i)Architect holding a valid registration with the Council of Architecture for Layout Plans of plots measuring more than 1 ha and below 10 ha;
(ii)Town Planner holding valid registration with the Institute of Town Planners, India for plots measuring 10 ha and above.