Section 30 in Guwahati Metropolitan Development Authority Act, 1985
30. Sanction with or without modification or refusal.
(1)The Authority may either grant or refuse the approval to the plans or may approve them with such modifications as it may deem fit and thereupon shall, communicate its decision to the person giving the notice within three months from the date of the notice.(2)No person shall be allowed to construct a building on any plot of land, the sub-division of which has not been previously approved by the Authority.
