Section 43 in Assam State Capital Region Development Authority Act, 2017
43. Transfer of Government land to the Authority.
- The Authority may, with the consent of the owner, acquire land for public purposes, for providing infrastructure, amenities and facilities by way of according Transferable Development Rights through issue of Development Right Certificate in lieu of payment towards cost of land in such manner as may be prescribed:Provided that the Transferable Development Rights may be arrived at on the basis of relative land values and equivalent amount of both export and import areas as per die Registration Department records. Such Transferable Development Right may be utilized as additional built space by the owner who can use this either by himself or transfer It to any other person in full or in part for use in a less developed area as prescribed, or offset the money against the fees and charges payable for development permission or building sanction subject to fulfillment of ail other rules and standing orders governed for construction of buildings.
