Section 24 in Guwahati Metropolitan Development Authority Act, 1985
24. Prohibition of development without permission.
- After the coming into force of this Act, no development, institution of change of use of any land shall be undertaken or carried out within the Guwahati Metropolitan Area without obtaining the permission in writing from the Authority as provided fro here-in-after:Provided that no such permission shall be necessary-(i)for the carrying out such works for the maintenance, improvement or other alternations of any building which affect only interior of the building which do not materially effect the structural and external appearance of the building;(ii)for the carrying out by the central or the state Government or any local authority of any works required for the maintenance or improvement of a highway, road or public street, being works carried out on land within the boundaries of such highway, road or public street;(iii)for the carrying out by the Central or the state Government or any local authority of any work for the purpose of inspecting, repairing or renewing any drains, sewers, mains, pipes, cables or other apparatus including the breaking open of any street or other land for that purpose;(iv)for the excavation (including wells) made in the ordinary course of agricultural operations;(v)for the construction of unmetalled road intended to give access to land solely for agricultural purposes.
