Section 17(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)All the provisions of this Act relating to a Development Authority shall, if of inconsistent with the provisions in this Chapter, apply to the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority.
