Section 105 in Guwahati Metropolitan Development Authority Act, 1985
105. Restriction on power of a local Authority to regulations or bye-laws in respect of certain matter.
(1)Notwithstanding anything contained any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of matters specified in sub-section (2) unless the Authority, upon consideration of such rule, regulation or bye-law, certifies that it does not contravene any of the provisions of the Master Plan or development Scheme.(2)The matters referred to in sub-section (1) are the following, namely:-(a)water supply, drainage and sewerage disposal;(b)erection and re-erection of buildings including grant of building permission, licence and imposition of restriction on use and sub-division of buildings;(c)Sub-division of land into building sites, roads and lanes recreational site for community facilities; and(d)Development of land, development Schemes, and housing and re-housing Schemes.
