Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Assam - Subsection

Section 105(3) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(3)Renewal of license shall be made by the Authority on receipt of annual renewal fee, annual renewal fees to be equivalent to original fees, provided that no renewal of license is permissible for single project.