Section 16 in The Calcutta Metropolitan Development Authority Act, 1972
16. Power of Metropolitan Authority to give directions. -
(1)Notwithstanding anything contained in any other law for the time being in force, the Metropolitan Authority may give such directions with regard to the implementation of any development project, as it may think fit, to an authority to which [payment, by way of loan, grant or otherwise, of any money has been made under section 15 and such directions shall be binding on such authority] [Words substituted by W.B. Act 21 of 1974],(2)The Metropolitan Authority shall so exercise the powers of supervision referred to in clause (c) of sub-section (1) of section 15 as may be necessary to ensure that each development project is executed in the interest of the over-all development of the Calcutta Metropolitan Area and in accordance with the approved plan.
