Section 120(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(2)For the purpose of making any such relaxation under clause (1) above the Government may formulate a scheme specifying a maximum time period of four months and publish the same in the Gazette and as referred to in Regulation-14.Note : The above two clauses shall seize to have its effect after six months from the date of publication of this Regulation.
