(1)No person shall erect, materially alter, or re-erect or commence to erect, materially alter or re-erect any building without sanction of the Board.Provided that in an area in respect of which an authority has been constituted under the Assam Town and Country Planning Act, 1959, the power of giving sanction to erect, materially alter or re-erect or commence to erect, materially alter or re-erect any building shall vest in that authority and the sanction given by that authority shall be deemed to be a sanction of the Board.
