Section 36(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)A scheme may be made in accordance with the provisions of this Act in respect of any land which is-(a)in the course of development;(b)likely to be used for building and other purposes, or(c)already built upon.Explanation. - The expression "land likely to be used for building and other purposes" shall include any land likely to be used as, or for the purpose of providing open spaces, roads, streets, parks, pleasure or recreational grounds, parking spaces, or for the purposes of executing any work upon or under the land incidential to a scheme whether in the nature of a building work or not.
