Section 1 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
1. Short title, extent, application and commencement.
(1)These rules may be called the Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014.(2)It extends to the whole of Assam except the areas covered under clause (2) of Article 244 of the Constitution of India.(3)These rules shall be applicable to the municipalities under section 171 of the Municipal Act, 1956 (Assam Act no15 of 1957). The Development Authorities constituted under the provisions of the Assam Town and Country Planning Act, 1959, while taking any action under section 13 of the said Act, shall follow the provisions of these rules.(4)It shall come into force on the date of its publication in the Official Gazette.
