Section 16 in Guwahati Metropolitan Development Authority Act, 1985
16. Preparation of Master Plan.
- A Master Plan hereinafter referred to as "Plan" in this Act for the development of Guwahati Metropolitan Area which the state Government may, consider necessary, shall be drawn up by the Authority in consultation with the Director of Town and Country Planning or such other experts of consultancy as the Guwahati Metropolitan Development Authority consider it necessary:Provided further, the Authority may adopt the existing Master Plan for Greater Guwahati prepared by the Director of the Town and Country Planning Department, with alternations, modifications, changes and adjustments as it deems necessary.
