Section 184A(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under sub-section (1) or (3) of section 184 or under sub-section (2) of this section.".C. [***] [Omitted 'Amendments to the Kolkata Metropolitan Water and Sanitation Authority Act, 1966 (West Bengal Act No. 13 of 1966)' by West Bengal Act No. 15 of 2017, dated 31.3.2017.]After section 90, the following sections shall be inserted, namely:-"90A. Power of State Government to supersede the Authority. -(1) If in the opinion of the State Government it is necessary so to do with a view to better co-ordination and speedier execution of development work and maintenance thereof the State Government may, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede the Authority for such period as may be specified in the order.
