Section 62 in Guwahati Metropolitan Development Authority Act, 1985
62. Power of the Authority to develop land in non- development area.
- Notwithstanding anything contained in sub-section (4) of Section 35, the Authority may, if it is of opinion that it is expedient to do so, undertake or carry out any development of any land which has been transferred to it or placed at its disposal under Section 57 or Section 61 even if such land is situated in any area which is not a development area.
