Section 16 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
16. [ Exemption.] [Substituted by the West Bengal Act No. 48 of 1994, published in the Calcutta Gazette, Extraordinary, Part III, section 5, dated 17.01.1995.]—Notwithstanding anything contained elsewhere in this Act, the State Government may, if it is of the opinion that the operation of any of the provisions of this Act causes undue hardship or circumstances exist which render it expedient to do so, exempt, by a general or special order, [any person or] [Inserted by Act 35 of 2002, w.e.f. 01.09.2003.] any class of persons or areas from all or any of the provisions of this Act, subject to such terms and conditions [as may be prescribed]. [Substituted, by ibid.]
