Section 3(4) in The National Capital Territory of Delhi Laws (Special Provisions) Act, 2011
(4)Notwithstanding any other provision contained in this Act, the Central Government may, at any time before the 31st day of December, 2011, withdraw the exemption by notification in respect of encroachment or unauthorised development mentioned in sub-section (2) or sub-section (3), as the case may be.
