Section 173(2) in New Town, Kolkata Development Authority Act, 2007
(2)If the Development Authority fails to answer the charges within the period specified in the order or within such farther time as may be allowed by the State Government, or if the answer does not convince die State Government or where more than two-thirds of the total number of Members holding office for the time being have, for any reason, resigned, the State Government may dissolve the Development Authority by an order published in the Official Gazette with effect from the date of the order.
