67. Power of Local Government to except local area from operation of Act.-
(1)If the circumstances of any district or part of a district are, in the opinion of the Local Government, such that all or any of the provisions of this chapter are unsuited thereto, the Local Government may, by notification in the official Gazette, except the district or part from the operation of those provisions; and thereupon those provisions shall not apply to the excepted district or part until again applied thereto by a like notification.(2)While any notification under this section is in force, the Local Government may make rules to provide for any matter dealt with by the provisions to which the notification applies.
