Section 33(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)If it appears to the Authority that, it is expedient, having regard to the Master Plan or development scheme prepared or under preparation or to be prepared and to any other material consideration, that any permission to develop land granted under this Act or any other law, should be revoked or modified, the Authority may, by order, revoke or modify the permission to such extent as appears to it to be necessary provided that-(a)Where the permission relates to the carrying out of building or other operations, no such order shall-(i)affect such of the operation as have been previously carried out;(ii)be passed after these operations have been completed;(b)Where permission related to a change of use of land, no such order shall be passed at any time after the change has taken place.
