Section 36(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)Such Schemes may make provisions for all or any of the following matters:(a)The laying out or relaying out of land, either vacant or already built upon:(b)the filling up or reclamation of low lying swamp or land or unhealthy areas or leveling up of land:(c)the laying out of new streets or roads, construction, diversion, extension, alternation, improvement and stopping up of streets, roads and communication:(d)the reconstitution of plots;(e)the construction, alternations or removal of buildings, bridges or other structures:(f)the allotment or reservation of land for roads, open spaces, garden, recreation grounds, schools, markets, industrial and commercial activities, green belts and dairies, transport facilities and public purposes of all kinds;(g)the undertaking of housing schemes for different income, groups, commercial areas, industrial estates, provision of community facilities like schools, hospitals and similar types of developments;(h)drainage inclusive of sewerage, surface or subsoil drainage and sewage disposal;(i)lighting;(j)water supply;(k)the preservation and protection of objects of historical importance of natural beauty and of building actually used for religious purpose;(l)the imposition of condition and restrictions in regard to the open space to be maintained about buildings area for a plot, the number, height and character of buildings allowed in specified areas, the purposes for which buildings or specified areas may be or may not be appropriate, the sub division of plots, the discontinuance of objectionable uses of in any area in reasonable periods, parking space and loading and unloading space for any building and the size of projections and advertisement sings;(m)the suspension, to the extent necessary for the proper carrying out of the scheme, of any rule, bye-laws, regulations, notifications or order made or issued under ant Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;(n)acquisition by purchase exchange or otherwise or any property necessary for an effected by the executed of the scheme; and(o)Such other matters not inconsistent with the objects of this Act, as may be directed by the State Government.
