Section 2(j) in Assam Land Grabbing (Prohibition) Act, 2010
(j)"Unauthorized Structures" means any structure constructed under the Guwahati Municipal Corporation areas without express permission in writing of the Gauhati Municipal Corporation or the Guwahati Metropolitan Development Authority constituted under the Guwahati Municpal Corporation Act, 1969 (Assam Act No. I of 1973) and the Guwahati Metropolitan Development Authority Act, 1985, (Assam Act No. 20 of 1987) respectively, and elsewhere without the express permission of the authority concerned, or except in accordance with any law for the time being in force in the area concerned.
