Section 172 in New Town, Kolkata Development Authority Act, 2007
172. Power of the State Government in case of default.
(1)If, at any time, it appears to the State Government that the Development Authority has made default in performing any duty including the duty in relation to the Development Fund, imposed on it by or under this Act or any other law for the time being in force, the State Government may, by order in writing, fix a period for due performance of such duty.(2)If such duty is not performed within the period fixed under sub-section (1), the State Government may, in the public interest, by order, do, or cause to be done by any officer of the State Government or any authority appointed by that Government, anything for due performance of such duty, notwithstanding anything to the contrary contained elsewhere in this Act or in any other law for the time being in force.
