Section 184A(3) in The Calcutta Metropolitan Development Authority Act, 1972
(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 184 or under sub-section (2) of this section.".C. Amendment to the Calcutta Metropolitan Water and Sanitation Authority Act, 1966(West Ben. Act XIII of 1966).After section 90, the following sections shall be inserted, namely:-"90A. Power of State Government to supersede the Authority.-
