Section 126(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)The relevant sections of the Assam Town and Country Planning Act, (Assam Act II of 1960) and the Assam Municipal Act, 1956 (Assam Act IV of 1957) Assam Panchayat Act, 1972 and alongwith their amendments up-to date and the rules and the regulations made thereunder, inconsistent with the provisions of this Act shall cease to operate within the territorial limits of the Guwahati Metropolitan Area as referred to in Section3 of this Act with effect from the date on which the Guwahati Metropolitan Development Authority, as referred to in Section 4 of this Act is constituted.
