Section 35 in Guwahati Metropolitan Development Authority Act, 1985
35. Declaration of development areas and preparation of Development Schemes.
(1)As soon as may be after the commencement of this Act, the Authority may for the purpose of implementing the proposals contained in the Master Plan, by notification in the Official Gazette, declare any area in the Guwahati Metropolitan Area to be a development area for the purposes of this Act and shall thereafter prepare one or more development schemes for the development area.(2)Notwithstanding anything contained in sub-section (1), the State Government may after making such notification in the Official Gazette, declare any area in the Guwahati Metropolitan Area to be a development area and shall thereafter, direct the Authority, or any Officer of the State Government or any local authority to prepare and submit for their sanction before an appointed date, a scheme under this sanction for an area specified in such notification:Provided that, while preparing the scheme as directed by State Government, the Officer of the State Government or the local authority, as the case may be, shall prepare such scheme in consulting with the Guwahati Metropolitan Development Authority.Provided further that the State Government or the Authority may, prepare a scheme in consultation with such other experts of consultancy if the State Government or the Authority, as the case may be, deem it necessary.(3)While preparing the scheme, the Authority, any officer of the State Government or the local authority, as the case may be, shall issue a notice inviting the names of all the claimants of any interest on any land or building within the area under the scheme, to be submitted within a period of not more than two months.(4)Save as provided in this Act, the Authority, the officer of the State Government or the local authority shall, not undertake or carry out any development of land in any area which is not a development area.
