Section 3(4) in The National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011
(4)Notwithstanding any other provision contained in this Act, the Central Government may, [at any time before the 31st day of December, 2020] [Substituted by Act No. 32 of 2017 dated 31.12.2017.], withdraw the exemption by notification in respect of encroachment or unauthorised development mentioned in sub-section (2) or subsection (3), as the case may be.
