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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(5) in Assam Town and Country Planning Act, 1959

(5)After the commencement of this Act, no development of land shall be undertaken or carried out in the scheme area by any person or body of persons except in the manner prescribed under section 13 of this Act.