Section 12(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)Whore the appropriate authority has published a declaration under section 4, the State Government may, on an application of the appropriate authority, by order published in the Official Gazette, suspend to such extent 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 which the State Legislature is competent to make or amend.
