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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(6) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(6)The owner and registered technical persons shall be individually and severally responsible for any violation of Master Plan / Zonal Plan / Building rules, architectural controls, lease deed conditions etc. In case of any default they shall be liable for penal action. Any construction so raised shall be deemed to be unauthorized.