Section 61 in Guwahati Metropolitan Development Authority Act, 1985
61. Sarkari land.
(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.(2)No development of any Sarkari land shall be undertaken or carried out except by, or under the control and supervision of, the Authority after such land has been placed at the disposal of the Authority under sub-section (1):(3)After any such sarkari land has been developed by, or under the control and supervision of the Authority, it shall be dealt with by Authority in accordance with rules made and directions given by the State Government in this behalf.(4)If any sarkari land placed at the disposal of the Authority under sub-section (1) is required at any time thereafter by the State Government, the Authority shall, by notification in the official Gazette, replace it at the disposal of the state Government upon such terms and conditions as may be agreed upon between the State Government and the Authority.
