Section 324 in Gauhati Municipal Corporation Act, 1971
324. Submission of development scheme to the Corporation for approval.
- Every development scheme shall, as soon as may be after it has been framed, be submitted by the Commissioner for approval to the Corporation and the Corporation may either approve the scheme without modification or with such modifications as it may consider necessary or reject the scheme and require the Commissioner to have a fresh scheme framed according to such directions as the Corporation may give.
