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[Cites 0, Cited by 0] [Section 330] [Entire Act]

State of Assam - Subsection

Section 330(a) in Gauhati Municipal Corporation Act, 1971

(a)That the erection or re-erection of the proposed building on such site would be in contravention of a development scheme under Section 322 or of any other provision of this Act or of any other enactment for the time being in force; or