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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(1)If a building or a room in a building be in the opinion of the concerned urban local body (the Board of the body at a meeting) is unfit for human habitation then the provisions of section 181 of the Assam Municipal Act,1956shall be followed.