Section 63(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Where the Development Authority has published the scheme under sub-section (1) of section 61, the State Government may, on an application of the Development Authority, by order published in the Official Gazette, suspend to such extent only, as may be necessary for the purpose of implementing the scheme, any rule, bye-law, regulation, notification or order made or issued under any law which the Legislature of the State is competent to amend.
