Section 59 in Guwahati Metropolitan Development Authority Act, 1985
59. Provisions of private negotiation before compulsory acquisition.
(1)The Authority may, in the first instance make reasonable efforts to purchase any land by private negotiation.(2)In case of failure to purchase the land by Private negotation within a specified time, the said land shall be compulsory acquired.(3)Nothing in this section shall, however debar the State Government or the Authority from compulsory acquiring any land without prior private negotiation.
