Section 33 in Guwahati Metropolitan Development Authority Act, 1985
33. Power of revocation and modification of permission to development.
(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.(2)When permission is revoked or modified by an order made under sub-section (1), if the owner claims from the Authority within thirty days from the date or revocation or modification, an amount for the expenditure incurred in carrying out the works after the grant of permission, which has been rendered abortive by the revocation or modification, the Authority shall, after giving the owner a reasonable opportunity of hearing by the Authority, assess and offer such amount to the owner as it thinks fit.(3)If the owner aggrieved by the assessments and offer of such amount made by the Authority, the aggrieved owner may appeal to the Appellate Authority against the assessment and offer of such amount, within thirty days from the date of offer and the decision of the Appellate Authority shall be final and building on the owner and the Authority.
