Section 173(1) in New Town, Kolkata Development Authority Act, 2007
(1)If, in the opinion of the State Government, the Development Authority has shown gross neglect in the performance of the duties imposed upon it by or under this Act or any other law for the time being in force or has committed serious irregularities in the performance of such duties, the State Government may, by order, in writing, direct the Development Authority to show cause within such period as may be specified in the order why it shall not be dissolved on grounds of charges mentioned in the order.
