Section 41 in Guwahati Metropolitan Development Authority Act, 1985
41. Implementation of the Development Scheme.
(1)The scheme shall come into force from the date as may be fixed by the State Government in sanctioning the scheme or from the date of adoption of the scheme as provided in sub-section (3) of Section 39, as the case may be and shall be implemented by the Authority itself or by such other authority as may be authorised by the State Government in tat behalf.(2)No person or body (including a department of Government and any local authority), shall within any area where a scheme has come into force erect or proceed with any building or work or remove and alter or make additions or make any substantial repair to a building or a part or it, a compound wall or any drainage work or may remove any earth or change the use of any land or building except on permission of the Authority on application submitted for the purpose. Unless the permission has been refused within one month for month date of receipt of the application it shall be presumed that the permission has been given.
