Section 61(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)The State Government may by notification in the Official Gazette and upon such terms and conditions as may be agreed upon between the State Government and the Authority, place at the disposal of the Authority all or any developed and undeveloped lands in Guwahati Metropolitan area vested in the Government of Assam (known and here-in-after referred to as "sarkari lands") for the purpose of development in accordance with the provisions of this Act.
