Section 79(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)The Guwahati Metropolitan Development Authority constituted under this Act shall be deemed to be a local authority as detained in the Local Authorities Loans Act, 1914 (Central Act, In of 1914) for the purpose of borrowing money under that Act, and the making and execution of a plan and scheme shall be deemed to be a work which such local authority is legally authorised to carry on.
