Section 16(2) in New Town, Kolkata Development Authority Act, 2007
(2)in the sphere of town planning and development,-(a)devising town planning within the limits of the area of New Town, Kolkata in accordance with the laws relating to town planning for the time being in force;(b)planned development of the border areas of New Town, Kolkata in accordance with the laws applicable for the purpose;(c)laying out and maintenance of public parks, squares, gardens, water bodies and recreation areas;(d)control of regular lines of streets;(e)control of all building operations and regulation of building uses;(f)co-ordination of all over-ground rights enjoyed by service agencies;(g)co-ordination of activities of agencies relating to laying and maintenance of underground pipelines, tubes, cables and the like;(h)re-development of congested areas for providing better living conditions;(i)planned development of new areas for human settlement;(j)preservation of monuments and places of historical, artistic or other importance;(k)measures for beautification of the township by setting up fountains and statues, providing recreational areas, improving canal-banks, landscaping and the like.
