Section 16(1) in The Calcutta Metropolitan Development Authority Act, 1972
(1)Notwithstanding anything contained in any other law for the time being in force, the Metropolitan Authority may give such directions with regard to the implementation of any development project, as it may think fit, to an authority to which [payment, by way of loan, grant or otherwise, of any money has been made under section 15 and such directions shall be binding on such authority] [Words substituted by W.B. Act 21 of 1974],
