Section 23 in Guwahati Metropolitan Development Authority Act, 1985
23. Restriction of use of land and buildings thereon after publication of the Master Plan.
- After the coming into operation of any Master Plan in any area under sub-section (1) of Section 21, no person or body (including a department of state or Central Government or the local authority) shall use or permit to be used any land, sub-divide any land by transfer, by way of gift, sale, partition or any other manner the whole or any part of the land, or setup any new structure on any land covered by the plan or change the existing structure or any building or use of any building or land within the area covered by the plan except with permission of the Guwahati Metropolitan Development Authority on a written application submitted for the purpose.
