Section 265 in The Chandernagore Municipal Corporation Act, 1990
265. Power of State Government to cancel or modify regulations and by-laws.
(1)If the State Government is at any time of opinion that any regulation or by-law made by the Corporation should be cancelled or modified either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Corporation, and shall specify a period within which the Corporation may make any representation with regard thereto.(2)After the expiry of such period and on consideration of the representation of the Corporation, if any, the State Government may at any time by notification cancel or modify such regulation or by-law either wholly or in part.(3)Any notification under sub-section (2) shall be published in local newspapers.
