Section 6(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)Without prejudice to the generality of functions specified in sub-section (1), the Guwahati Metropolitan Development Authority shall have the following powers and functions:(a)to carry out or cease to be carried on surveys of the area and to prepare reports of such survey;(b)to prepare Master Plan for the Guwahati Metropolitan Area;(c)to enforce and execute the Master Plan for Guwahati Metropolitan Area;(d)to prepare and execute development schemes;(e)to co-ordinate development activities of all departments and agencies of the State Government or local authorities operating within the Guwahati Metropolitan Area;(f)to carry out or cause to be carried out of such works as are contemplated in the Master Plan;(g)to acquire, hold and manage such property both movable and immovable, as the Guwahati Metropolitan Development Authority may deem necessary for the purposes of any of its activities and to lease, sell or otherwise transfer any property held by it;(h)to purchase by agreement or to take on lease or under any form of tenancy, any land and to erect thereon such buildings or structure and to carry out such operations as may be necessary for the purpose of carrying on its undertakings;(i)to enter into or perform such contracts as may be necessary for the performance of its duties and for exercise of its powers under this Act;(j)to perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.
