Section 183 in New Town, Kolkata Development Authority Act, 2007
183. Relaxation.
(1)Notwithstanding anything contained elsewhere in this Act, the State Government may, if it is of opinion that the operation of any of the provisions of this Act causes undue hardship or of circumstances exist which render it expedient to do so, relax, by rules, any class of persons or areas the application of all or any of the provisions of this Act, subject to such terms and conditions as it may deem fit to impose.(2)Relaxation, under sub-section (1), may also be extended,-(a)if special environment friendly measures are maintained in construction of building and dwelling houses;(b)if the system for using non-conventional energy is introduced;(c)if measures are taken for preservation of rain water and uses thereof;(d)for setting up of rehabilitation and resettlement colony; and(e)to the philanthropic institutions.
