Section 14 in Guwahati Metropolitan Development Authority Act, 1985
14. Power of the Guwahati Metropolitan Development Authority to give directions.
(1)Notwithstanding anything contained in other law for the time being in force, the Guwahati Metropolitan Development Authority may give such directions with regard to the implementation of any development project, as it mat think fit, to an authority to which payment of any money from its fund has been made under this Act.(2)The Guwahati Metropolitan Development Authority shall so exercise the powers of supervision referred to under this Act may be necessary to ensure that each development project is executed in the interest of the over-all development of the Guwahati Metropolitan Area and in accordance with the approved Master Plan.
