Section 123(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)The Authority shall have power to make bye-laws in respect of the matter enumerated under this section and not inconsistent with the rules made by the State Government.(i)Land Subdivision and layout of public-street.(ii)width fro different classes of public streets according to the nature of traffic to be carried thereon.(iii)Street lines and setting back of building from the regular line of the street.(iv)Zoning Regulations prescribing the type or description of building which may or may not be erected in any prescribed area or areas.(v)Regulations and display of advertisement in the interest of amenity, aesthetic or public safety.(vi)Regulations in any manner or specifically provided for in this Act, the erection of nay enclosure, wall fence, tent or other structure or any land within the limits of the Authority.(vii)Time and place and transaction of business of the meetings of the Authority and committees constituted under this Act.(viii)The power and duties of the officers and employees of the Authority.(ix)The salaries, allowances and conditions of services of its officers and employees.(x)Any other matter which has to be or may be prescribed by rules.
