Section 175 in New Town, Kolkata Development Authority Act, 2007
175. Co-ordination for purposes of planning and development.
(1)The State Government may require the Development Authority to be integrated with such authorities at the level of district, region or State for the purposes of planning and development, as it may deem fit and proper.(2)When so required, it shall be the duty of the authorities, under sub-section (1), to participate in such process of co-ordination in accordance with such procedure as the State Government may determine.
