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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(3)(i) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(i)the individual / promoter is required to get their construction checked at mentioned three stages of construction through licensed technical empanelled persons before proceeding with next stage of construction failing which the Authority may revoke the permission;