Section 415 in Gauhati Municipal Corporation Act, 1971
415. Provisions respecting regulations.
(1)Any regulation which may be made by the Corporation under this Act, may also be made by the State Government within one year of the establishment of the Corporation; and any regulation so made may be altered or rescinded by the Corporation in the exercise of its powers under this Act.(2)No regulation made by the Corporation under this Act shall have effect until it has been approved by the State Government and publish in the Official Gazette.
