Section 120 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
120. Power of Govt. to exempt.
(1)Not withstanding contained in this Regulation, the government may however relax any of the provisions of these regulation with an objective to deal with the constructions under taken prior to enforcement of these Regulation and not in conformity with the provisions of these regulations.(2)For the purpose of making any such relaxation under clause (1) above the Government may formulate a scheme specifying a maximum time period of four months and publish the same in the Gazette and as referred to in Regulation-14.Note : The above two clauses shall seize to have its effect after six months from the date of publication of this Regulation.
