Section 24(1) in Assam Town and Country Planning Act, 1959
(1)If any building or any part of a building abutting on a public street is within such line of the street, the Authority may require such building to be set back to the prescribed line, whenever it is proposed -(a)to re-build such building or to take down such building,(b)to remove, reconstruct or make any addition to or structural alteration in any portion of such building which is within the regular line of the street.
