Section 464(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)After receipt and consideration of any such representation or, if in the meantime no such representation is received after the expiry of the prescribed period, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of haws Order, 1950.] Government may at any time by notification in the Official Gazette modify or repeal such bye-law either wholly or in part.
