Section 465(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)(a)No regulation under sub-section (1) or under clause (a) of sub-section (2) shall have effect until it has been confirmed by the Corporation and, if made under clause (h) of sub-section (1), until it has in addition been confirmed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(b)regulations under [Clause (c) of sub-section (2)] [These words, brackets, letter and figure were substituted for the words, brackets, letter and figure 'clause (b) of sub-section (2)' by Bombay 39 of 1951, section 3, Second Schedule.] shall be made in consultation with the Chief Auditor and shall not have effect unless sanctioned by the Corporation.
