Section 18(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)The Master Plan to be prepared as defined in Section 16, may include:(a)a general land use plan for residential, commercial, industrial, recreational and public and semi-public purposes;(b)Zoning plan and Zoning Regulations;(c)Transportation plan including roads, railways, canals, etc;(d)Public utilities plan;(e)any other matter which is necessary for the proper development of Guwahati Metropolitan Area;(f)necessary report giving relevant data and information in respect of the proposals in the Plan and any other thing as it deem necessary.
