Section 167 in New Town, Kolkata Development Authority Act, 2007
167. Power of State Government to call for documents, return or information from Chairman or any officer of Development Authority.
- The State Government may, at any time,-(a)call for any document in the possession, or under the control, of the Chairman or any officer of the Development Authority; or(b)require the Chairman or any officer of the Development Authority to furnish any return, plan, estimate, statement, account, report, or statistics, or any other information.
