Section 262 in Siliguri Municipal Corporation Act, 1990
262. Power of State Government to cancel or modify regulations and bye-laws.
(1)If the State Government is at any time of opinion that any regulation or bye-law made by the Corporation should be cancelled or modified either wholly or in part, it shall cause the reasons for such opinion to be communicated, to the Corporation, and shall specify a period within which the Corporation may make any representation with regard thereto.(2)After the expiry of such period and on consideration of the representation of the Corporation, if any, the State Government may at any lime by notification cancel or modify such regulation or bye-law cither wholly or in part.(3)Any notification under sub-section (2) shall be published in local newspapers.
