Section 169(1) in New Town, Kolkata Development Authority Act, 2007
(1)The State Government may, after giving the Development Authority a reasonable opportunity of being heard, annul any proceeding or resolution or order which the State Government considers to be not in conformity with the provisions of this Act or the rules made thereunder and may do all things necessary to secure such conformity:Provided that pending the hearing to be given to the Development Authority, the State Government may suspend the operation of such proceeding or resolution or order.
