Section 8D in Assam Town and Country Planning Act, 1959
8D. Functions and powers of the Authority.
- Subject to the provisions of this Act, rules and directions of the State Government, the function of the Authority shall be to promote and secure the development of the area according to the Master Plan and for that purpose it may carry out or cause to be carried out serveys of the area and to prepare report or reports of such surveys, and to perform any other function which is supplemental incidental or consequential to any of the functions aforesaid or which may be prescribed.
