Section 148 in New Town, Kolkata Development Authority Act, 2007
148. Power to institute etc. legal proceedings and obtain legal advice.
- The Development Authority may-(a)initiate, or withdraw from any proceedings against any person who is charged with-(i)any offence under this Act or the rules or the regulations made thereunder, or(ii)any offence which affects or is likely to affect any property' or interest of the Development Authority, or(iii)committing any nuisance whatsoever,(b)institute, or withdraw from, or compromise, any proceedings under this Act;(c)withdraw or compromise any claim against any person in respect of a penalty payable under a contract entered into with such person by the Development Authority;(d)defend or compromise any suit or other legal proceeding or claim brought against the Development Authority or any officer or other employee of the Development Authority' in respect of any thing done or committed to be done by the Development Authority or such authority or officer or other employee under this Act or the rules or the regulations made thereunder;(e)institute or prosecute any suit, proceeding or claim, or withdraw from, or compromise any suit, proceeding or claim, instituted or made, as the case may be, in the name of the Development Authority or the Chairman;(f)obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing lawful exercise or discharge of any power or duty vesting in, or imposed upon, Development Authority or any officer or other employee of the Development Authority, such legal advice and assistance as it may consider necessary or expedient.
