Section 13(4) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(4)Where a Scheme is sanctioned under sub-section (3), the State Government may, on the recommendation of the prescribed authority, by order published in the Official Gazette, suspend, to such extent only 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 law for the time being in force which the Legislature of the State is competent to make.
