Section 323(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)If at any time it appears to the Director that the bye-laws made by a Council on any matters are inadequate to regulate such matters, and model bye-laws have been made by the State Government for such matters, the Director may by an order in this behalf require the Council to adopt such model bye-laws modified to suit local conditions.
