Section 49 in Guwahati Metropolitan Development Authority Act, 1985
49. Power to enforce Scheme.
(1)On and after the day on which the notice of a scheme has been published under Section 39, the Authority may, after giving the prescribed notice-(a)remove, pulldown, or alter any building or other work in the area included in the scheme which contrivances the scheme or in erection of which or carrying out of which, any provision of the scheme has not been compiled with;(b)execute any work which it is the duty of any person to execute under the scheme, in any case where it appears to the Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.(2)Any expenses incurred by the Authority under this section may be recovered from the owner of the existing plot in the manner provided for the recovery of sums due to the Authority under the provisions of this Act.(3)If any action proposed to be taken under sub-section (1) if this section by the Authority is questioned, the matter shall be referred to the State Government or any Officer authorised by the State Government in this behalf; and the decision of the State Government or of the Officer, as the case may be, shall be final and binding on all persons.
