Section 17(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)The Master Plan shall-(a)define the various zones into which Guwahati Metropolitan Area may be divided for the purposes of development and indicate the manner in which the land in each zone is proposed to be used (whether by carrying out thereon of development or otherwise) and the stages by which any such development shall be carried out, and(b)serve as a basic pattern of frame work with in which detailed development schemes of the various zones may be prepared.
