Section 89 in New Town, Kolkata Development Authority Act, 2007
89. Construction of water works.
(1)Subject to the approval of the State Government, the Development Authority may either singly or jointly with any other local authority, within or (sic) the area of New Town, Kolkata, undertake construction of water-works and appears, manages and maintain such water-works to surve the inhabitant of the New Town Kolkata.(2)Wherever the State Government has approved any work outside the limits of the area within the jurisdiction of the Development Authority, the Development Authority may exercise all the powers for construction, maintenance and repair throughout the line of the territory in which such work is situated or though which it is to run, as if such work is situated within the area of jurisdiction of the Development Authority.
