Section 47(3) in Guwahati Metropolitan Development Authority Act, 1985
(3)When the compensation has been determined under sub-section (1) or sub-section (2), the Collector shall make an award in accordance with the principles set out in section 11 of the land Acquisition Act, 1894 (Act 1 of 1894), but no amount referred to in sub-section 28 of that Act shall be included in the award.
