Section 44 in Guwahati Metropolitan Development Authority Act, 1985
44. Power of the Authority to impose restrictions.
- For the purpose of the Master Plan, the Land use and zoning Regulation and the scheme, the Authority may impose reasonable restrictions on the use of the land and building including the regulating of the open space to be maintained around the building or buildings, the percentage of the plot area to be convered by building or buildings, the number of building or buildings on each plot, height and character of building or buildings allowed in specified areas, the purpose for which building or buildings or the specified areas may or may not be used the sub-division of plots, parking space and loading and unloading space for any building and the size or projections and such other maters not inconsistant with the objects of this Act.
