Section 53 in Guwahati Metropolitan Development Authority Act, 1985
53. Setting back building to the prescribed street line.
(1)if any building or any of a building abutting on a public street is within such line of the street, the Authority may require such building to be ser back to the prescribed line, whenever it is proposed: -(a)to re-build such building or to take down such building;(b)to remove, reconstruct or make any addition to or structural alternation in any portion of such building which is within the regular line of the street.(2)When any building of any part thereof within the prescribed line of the street falls down or is burnt down or is taken down, under the provisions of this Act or otherwise, the Authority may at once take possession of the portion of land within the prescribed line of the street previously occupied by the said building and if necessary.(3)Land acquired under the foregoing subsection shall, henceforward be deemed to be a part of the public street.
