Section 49(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)On and after the day on which the notice of a scheme has been published under Section 39, the Authority may, after giving the prescribed notice-(a)remove, pulldown, or alter any building or other work in the area included in the scheme which contrivances the scheme or in erection of which or carrying out of which, any provision of the scheme has not been compiled with;(b)execute any work which it is the duty of any person to execute under the scheme, in any case where it appears to the Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.
