Section 54(3) in The Rajasthan Housing Board Act, 1970
(3)A bye-law made under this section may provide for any matter covered by a bye-law made under the Rajasthan Municipalities act, 1959 (Act 38 of 1959) and on publication of such bye-law, any bye-law made under section 90 of the Rajasthan Municipalities Act, 1959, shall cease to have effect as respects the matters covered by the bye-law made under this section, in the area where such bye-law shall apply.
