Section 33(2) in Guwahati Metropolitan Development Authority Act, 1985
(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.
