Section 470(2) in The Mumbai Municipal Corporation Act, 1888
(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] [The words Provincial Government were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] may at any time, by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] [modify or] [These words were inserted by Bombay 5 of 1905, Section 57(b).] repeal such by-law either wholly or in part:[Provided that no by-law shall be modified or repealed in part only by the [ [State] [This proviso was substituted for the original proviso by Bombay, 5 of 1905.] Government] if, within the period aforesaid the Corporation have objected to a modification or partial repeal thereof.]
