Section 451(3) in Arunachal Pradesh Municipal Act, 2007
(3)The cancellation or modification of any regulation under sub-section (2) shall take effect from such date as the State Government may specify in the notification under that sub-section or if no such date is specified, from the date of publication of such notification :Provided that such cancellation or modification shall not affect anything done or suffered or omitted to be done under such regulation before such date.
