Section 70(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Where a Planning Authority has published a declaration under section 61 the State Government may, on an application of the Planning 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 taw which the Legislature of the State is competent to amend.
