Section 47(6) in The Orissa Municipal Corporation Act, 2003
(6)The Government may, at any time by notification, repeal, wholly or in part, or modify, any bye-laws :Provided that before issue of notification repealing or modifying any bye-law, the Government shall give an opportunity to the authority concerned to show cause against the proposed repeal or modification.Provided further that the repeal or modification of any bye-law shall take effect from the date of publication of the notification if no date is therein specified and shall not affect anything done, omitted or suffered before such date.
