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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Assam - Subsection

Section 85(vi) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(vi)in case of building constructed without any authority beyond the permissible FAR proposal shall be considered for regularization up to the additional FAR allowed as per this scheme.