Section 16(3) in The West Bengal Special Economic Zone Act, 2003.
(3)In particular and without prejudice to the generality of the foregoing provisions of sub-sections (1) and (2), the authority shall perform the following functions :-(a)to ensure co-ordination with other departments and agencies for smooth implementation of the projects or units within a Special Economic Zone;(b)to discharge the functions of a Municipality under the West Bengal Municipal Act, 1993, and the rules or regulations made thereunder;(c)to resolve disputes of administrative nature between the units and the agencies providing services within the territorial jurisdiction of the authority;(d)to discharge other functions as may be prescribed or are supplemental, incidental or consequential to any of the functions conferred on it, by or under this Act.
