Section 42 in Gauhati Municipal Corporation Act, 1971
42. Declaration of local areas as Gauhati city.
(1)For the purposes of this Act the areas within the limits to be specified by the State Government in this behalf and duly notified in the Official Gazette shall constitute the city of Gauhati.(2)The Government may, from time to time after consultation with the Corporation, by a notification in the official Gazette, after the limits so as to include therein, or to exclude therefrom, such area as is specified in the notification.(3)The power to issue a notification under sub-section 2 shall be subject to be following conditions namely -(a)A draft of the proposed notification shall be published in the official Gazette for the information of all persons likely to be affected thereby inviting objections and suggestions within 60 days from the date of such publication as may be specified in such notification;(b)A copy of the draft notification shall be referred to the Corporation for expressing its views thereon within the period specified in such notification; and(c)Such draft shall not be further proceeded with until after the period specified in the notification has expired;(d)On the expiry of the period specified in the notification issued under clause (a) of the sub-section and after considering any objection or suggestion which may be received by Government within the specified period of the said notification, the State Government may by notification within a period of six months from the expiry of the period specified in the notification referred to above include the proposed area or any part thereof in the Corporation or exclude it the reform.
