Section 605 in Kolkata Municipal Corporation Act, 1980
605. Power of State Government to cancel or modify regulations.
(1)If the State Government is, at any time, of opinion that any regulation made by the Corporation under this Act should be cancelled or modified either wholly or in part, it shall cause the reasons of such opinion to be communicated to the Corporation. and ,,hall" appoint a reasonable period within which the Corporation may make such representation with regard thereto as it may 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 period as aforesaid, the State Government may at any time, by notification, cancel or modify such regulation either wholly or in part.(3)The cancellation or modification of any regulation under sub-section(2)shall take effect from such date as the State Government may specify in the notification under that sub-section or, if no such date is specified, from the date of publication of such notification, provided that such cancellation or modification shall not affect anything done or suffered or omitted to be done under such regulation before such date.(4)Any notification under sub-section (2) shall be published in local newspapers.
