Section 177(1) in New Town, Kolkata Development Authority Act, 2007
(1)Notwithstanding anything to the contrary contained in this Actor any other law for the time being in force,-(a)upon the issue of any direction to the Development Authority to exercise any power or to perform any function or to discharge any duty, or(b)upon the transfer of any function or control and management of any property to the Development Authority,under any provision of this Act, the State Government shall, subject to such conditions as in may deem fit to impose, place at the disposal of the Development Authority the services of such officers and other employees as may be necessary to enable it to exercise such power or perform such function or discharge such duty, as the case may be.
