Section 15(1) in The Calcutta Metropolitan Development Authority Act, 1972
(1)Subject to such rules as may be made by the State Government in this behalf, the Metropolitan Authority shall be responsible for-(a)the formulation, subject to the approval of the State Government, of plans for the development of the Calcutta Metropolitan Area or such part thereof as it may think fit;(b)the co-ordination of the execution of plans, approved by the State Government, for the development of any area within the Calcutta Metropolitan Area;(c)the supervision of the execution of any project for the development of any area within the Calcutta Metropolitan Area, the expenses of the whole or any part of which are met from its funds; and(d)the financing and execution of any project in any plan for the development of the Calcutta Metropolitan area or any part thereof.
