Section 64(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)When a Planning and Development Authority has published a draft scheme under section 59 or the Government has published a notification under sub-section (1) of section 63, the Government may, by order 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 Act of the Legislative Assembly of the Union territory or any of the Acts which the Legislative Assembly of the Union territory is competent to amend.
