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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(1)(d) in Assam Town and Country Planning Act, 1959

(d)prohibits or restricts buildings operations permanently or temporarily on the ground that erection of buildings thereon will be likely to be injurious to the health of the occupants or the neighbours or likely to cause excessive expenditure of public money in making provisions for roads, sewers, water supply or other public services; or