Section 177A(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under sub-section (1) or (3) of section 177 or under sub-section (2) of this section.".B. Amendment to the Howrah Improvement Act, 1956(West Bengal Act No. 14 of 1956)For section 184, the following sections shall be substituted namely :-"184. Power of State Government to supersede the Board. -(1) If in the opinion of the State Government it is necessary so to do with a view to better co-ordination and speedier execution of development work and maintenance thereof the State Government may, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede the Board for such period as may be specified in the order.
