Section 53(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)if any building or any of a building abutting on a public street is within such line of the street, the Authority may require such building to be ser back to the prescribed line, whenever it is proposed: -(a)to re-build such building or to take down such building;(b)to remove, reconstruct or make any addition to or structural alternation in any portion of such building which is within the regular line of the street.
