Section 28 in Guwahati Metropolitan Development Authority Act, 1985
28. Sub-Division of Private Land.
(1)Every person who intends to sub-divide any plot of land within the Guwahati Metropolitan Area shall give notice in writing to the Authority of his said intention and such notice shall be accompanied by the plans and statement together with a development permission fee as prescribed.(2)All plans for sub-division of land shall be in accordance with the standards prescribed by the State Government.
