Section 169(2) in New Town, Kolkata Development Authority Act, 2007
(2)The State Government may, on receiving any information that the development Authority or any officer of the Development Authority is about to pass an order or issue an instruction or implement any act in excess of any power conferred by this Act, forthwith prohibit the passing of such order or issuing of such instruction or implementation of such act, and such prohibition shall be binding on the Development Authority or the officer of the Development Authority, as the case may be :Provided that the State Government shall immediately thereafter give ail opportunity to the Development Authority or the officer of the Development Authority, as the case may be, to make a representation in the matter and, upon such representation, the State Government shall give its final order with reasons writing.
