Section 35(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)As soon as may be after the commencement of this Act, the Authority may for the purpose of implementing the proposals contained in the Master Plan, by notification in the Official Gazette, declare any area in the Guwahati Metropolitan Area to be a development area for the purposes of this Act and shall thereafter prepare one or more development schemes for the development area.
