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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2)(j) in Assam Town and Country Planning Act, 1959

(j)the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the percentage of building area for a plot, the number, height and character of buildings allowed in specified areas, the purposes to which buildings or specified areas may be or may not be appropriate, the subdivision of plots, the discontinuance of objectionable uses of land in any area of reasonable periods, parking space and loading and unloading space for any building and the sizes of projections and advertisement signs;