Section 33(1) in The Land Ports Authority of India Act, 2010
(1)Without prejudice to the foregoing provisions of this Act, the Authority shall, in the discharge of its functions and duties under this Act, be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time:Provided that the Authority shall, as far as practicable, be given opportunity to express its views before any direction is given under this sub-section.
