Section 25(4) in Guwahati Metropolitan Development Authority Act, 1985
(4)The Authority shall not refuse the permission except on the ground of contravention to proposals contained in the plan or the Zoning Regulations and unless the permission has been refused within a period of one month from the receipt of the application or such other information as may be called for by the Authority under sub-section (3), it shall be presumed that the permission has been given.
