Section 173(3) in New Town, Kolkata Development Authority Act, 2007
(3)When the order of dissolution has been passed, all die powers and functions vested in the Development Authority under this Act or any other law for the time being in force, shall be exercised by such person or persons to be designated as Administrator or Board of Administrators as the State Government may appoint for the purpose:Provided that the Administrator or the Board of Administrators shall continue for a period of six months only within which the Development Authority shall be reconstituted by die State Government.
