Section 97 in Guwahati Metropolitan Development Authority Act, 1985
97. Power of Authority to institute proceeding etc. and to take legal advice.
- The Authority or any person authorised in this behalf shall, subject to rules framed under this Act have powers to-(a)institute, defend or withdraw from legal proceedings under this Act;(b)compound any offence against this Act before the matter is referred to the court;(c)admit, compromise; or withdraw any claim made under this act, and(d)obtain such legal advice and assistance as to may from time to time think necessary or expedient to obtain for any of the purposes, referred to in the foregoing clauses of this section for securing the lawful exercise or decharge of any power or duty vested in or imposed upon the Authority or any officer or servant of the Authority.(2)The compositions of an offence under sub-section (1) shall have the effect of an order of acquittal.
