Section 21(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The Chief Executive Officer shall discharge such functions and exercise such powers as may be assigned to him by the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority.
