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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1)(ii) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(ii)It shall be lawful for the Authority to proceed for sealing of the building that has been constructed without a sanction plan or the construction undertaken is in deviation of the approved plan. The Authority shall make an order of such sealing.