Section 5(3) in Gauhati Municipal Corporation Act, 1971
(3)Power of Corporation as regard movable & immovable property. - The Corporation shall have power to acquire and hold property, both movable and immovable with in or without the limits of the city, and subject to the provisions of this Act, the rules and bye-laws made thereunder, to transfer or to acquire any property and to contract and do all other things necessary for the purpose of this Act.
