Section 46(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)Where the Authority has published the scheme in the Official Gazette under sub-section (1) of section 44 of this Act, the Government may, on an application of the Authority, by order published in the Official Gazette, suspend, to such extent only as may be necessary for the purpose of carrying out of the scheme, any rule, bye-law, regulation, notification or order made or issued under any law which the Legislature of the State is competent to Amendment
