Section 35(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)Notwithstanding anything contained in sub-section (1), the State Government may after making such notification in the Official Gazette, declare any area in the Guwahati Metropolitan Area to be a development area and shall thereafter, direct the Authority, or any Officer of the State Government or any local authority to prepare and submit for their sanction before an appointed date, a scheme under this sanction for an area specified in such notification:Provided that, while preparing the scheme as directed by State Government, the Officer of the State Government or the local authority, as the case may be, shall prepare such scheme in consulting with the Guwahati Metropolitan Development Authority.Provided further that the State Government or the Authority may, prepare a scheme in consultation with such other experts of consultancy if the State Government or the Authority, as the case may be, deem it necessary.
