Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(3)(b) in Assam Town and Country Planning Act, 1959

(b)the land allotted or reserved under clause (e) of sub-section (2) of section 18 with a general indication of the uses to which such land is to be put and the terms and conditions subjects to which such land is to be put to such cases;