Section 25(8) in Guwahati Metropolitan Development Authority Act, 1985
(8)In the case of a department of the Central or the State Government or any local authority intending to carry out any development other than operational constructions, on any land where the Authority raises any objection in respect of the conformity of the proposed development either to any Master Plan or schemes under the preparation, or to any of the building by laws in force, or to the Zoning Regulations, or due to any other material consideration under sub- section (9), the department or the authority, as the case may be, shall;(a)either make necessary modifications in the proposals for development to meet the objections,(b)submit the proposals for development together with the objections raised by the Authority to the State Government for decision. When proposals and objections have been submitted, no development shall be undertaken until the State Government has finally decided on the matter.
