Section 135(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)[(a) The State Government may, for better co-ordination and speedier execution of development work and maintenance thereof, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede any order, notification, memorandum, circular etc. of the Development Authority as may be specified in the order, notification, memorandum or circular, as the case may be,(b)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under clause (a).]
