Section 63 in West Bengal Town and Country (Planning and Development) Act, 1979
63. Power of State Government to suspend rules, bye-law, etc.
(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is competent to amend.(2)Any order issued under sub-section (1) shall cease to operate in the event of the scheme being withdrawn by the said authority either on its own notion or under the directions of the State Government under section 71.
