Section 105(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)The matters referred to in sub-section (1) are the following, namely:-(a)water supply, drainage and sewerage disposal;(b)erection and re-erection of buildings including grant of building permission, licence and imposition of restriction on use and sub-division of buildings;(c)Sub-division of land into building sites, roads and lanes recreational site for community facilities; and(d)Development of land, development Schemes, and housing and re-housing Schemes.
