Section 454 in The Gujarat Provincial Municipal Corporations Act, 1949
454. Alteration of and additions to Schedule.
- [(1) The Corporation may add to the schedule] [This word and letter was substituted for the words 'the schedule' by Gujarat 19 of 1964, Section 22 and 23 (w.e.f. 15-06-1964).] rules not inconsistent with the provisions of this Act [and the rules made by the State Government under this Act] [These words were inserted by Gujarat 16 of 1993, Section 19.] (which expression shall in this section be deemed not to include [the said Schedule A] [These words and letter were inserted by Gujarat 16 of 1993, Section 19.] to provide for any matter dealt with or for any of the purposes specified in [the said Schedule A] [These words and letter were substituted for the words 'the said Schedule' by Gujarat 19 of 1964, Section 23 (w.e.f. 15-06-1964).]; and may, subject to the same limitations, amend, alter or annul any rule in [the said Schedule A] [These words and letter were substituted for the words 'the said Schedule' by Gujarat 19 of 1964, Section 23 (w.e.f. 15-06-1964).]:(2)[ The Corporation may make rules either prospectively or retrospectively for the purposes of levy of [property taxes under section 141AA] [Sub-section (2) was added by Gujarat 3 of 1999, Section 6(a) (w.e.f. 01-04-1999).],Provided that while making any rules under this sub-section, no provision for breach thereof under section 468, shall be made retrospectively]:Provided further that if any rule regulating the punishment of an offence is altered or amended the punishment awarded under such altered or amended rule shall not exceed the maximum provided in section 468.
