Section 105(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)Notwithstanding anything contained any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of matters specified in sub-section (2) unless the Authority, upon consideration of such rule, regulation or bye-law, certifies that it does not contravene any of the provisions of the Master Plan or development Scheme.
