Section 45 in Guwahati Metropolitan Development Authority Act, 1985
45. Possession of land in advance of Development Scheme.
(1)Where the Authority thinks that in the interest of public it is necessary to undertake forthwith any of the works included in a scheme for a public purpose, the Authority shall make an application to the State Government that the land required for the scheme shall vest in the Authority.(2)The State Government may, if satisfied that it is urgently necessary in the public interest to empower the Authority to enter on such land for the purpose of executing any of such work, direct the Authority by notification to take possession of the land.(3)The Authority shall then give a notice in the prescribed manner to the person interested in the land, the possession of which is to be taken requiring him to give possession of the land to the Authority or any person authorised by it in this behalf within a period of one month from the date of service of the notice, and if no possession is delivered within the period specified in the notice the Authority shall take possession of the land, such land shall thereupon, notwithstanding anything contained in this Act, vest absolutely in the Authority free from all encumbrances.
