Section 100(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Where the Authority has published a declaration under section 92, the State Government may, on an application of the Authority, by order published in the Official Gazette suspend to such extent as may be necessary for the proper carrying out of the scheme, any rule, bye-law, regulation, notification or order made or issued under any law which the State Legislature is competent to make or amend.
