Section 17 in Guwahati Metropolitan Development Authority Act, 1985
17. Survey and Master Plan.
(1)The Authority shall, as soon as may be, carry out necessary surveys of, and prepare a Master Plan for Guwahati Metropolitan Area or for any area within the Guwahati Metropolitan Area, as it may deem necessary in the manner prescribed in Section 16.(2)The Master Plan shall-(a)define the various zones into which Guwahati Metropolitan Area may be divided for the purposes of development and indicate the manner in which the land in each zone is proposed to be used (whether by carrying out thereon of development or otherwise) and the stages by which any such development shall be carried out, and(b)serve as a basic pattern of frame work with in which detailed development schemes of the various zones may be prepared.
