Section 71(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)The person or persons appointed by State Government as Appellate Authority shall have the qualification of a District Judge, or of becoming a member of the Assam Board of Revenue constituted under the Assam Boards of Revenue Act, 1962, (Assam Act -XXI of 1962). The appointment shall be on such terms and conditions as the State Government may decide.
