Section 172(2) in New Town, Kolkata Development Authority Act, 2007
(2)If such duty is not performed within the period fixed under sub-section (1), the State Government may, in the public interest, by order, do, or cause to be done by any officer of the State Government or any authority appointed by that Government, anything for due performance of such duty, notwithstanding anything to the contrary contained elsewhere in this Act or in any other law for the time being in force.
