Section 464 in The Gujarat Provincial Municipal Corporations Act, 1949
464. [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may modify or repeal by.
- laws.-(1) If it shall at any time appear to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of haws Order, 1950.] Government that any bye-law should be modified or repealed cither wholly or in part, it shall cause its reason for such opinion to be communicated to the Corporation and prescribe a reasonable period within which the Corporation may make any representation with regard thereto which it shall think fit.(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.(3)The modification or repeal of a bye-law under sub-section (2) shall take effect, from such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of haws Order, 1950.] Government shall in the said notification direct or, if no such date is specified, from the date of the publication of the said notification in the Official Gazette, except as to anything done or suffered or omitted to be done before such date.(4)The said notification shall also be published in the local newspapers.
