Section 163(3) in New Town, Kolkata Development Authority Act, 2007
(3)The cancellation or modification of any regulations under sub-section (2) shall take effect from such date as the State Government may specify in the notification under that sub-section or, if no such date is specified, from the date of publication of the said notification, provided such cancellation or modification shall not affect anything done, or suffered or omitted to be done, under such regulations before such date.
