Section 456(2) in The Maharashtra Municipal Corporations Act, 1949
(2)If the Corporation fails to comply with such requisition within such reasonable time as may be fixed by the [State] Government, the [State] Government may after previous publication made such rules and the rules so made shall, on final publication in the Official Gazette, have effect as if enacted in this Act.[456A. Special power of State Government to make rules. - (1) Notwithstanding anything contained in sections 454 and 456, the State Government may, by notification in the Official Gazette, make rules consistent with the provisions of this Act generally to carry out all or any of the purposes of this Act. Such rules may provide for charging of fees for any of the purposes of this Act:[Provided that, no rules in respect of any matter relating to the preparation of electoral rolls and conduct of elections shall be made without consultation with the State Election Commissioner.]
