Section 451 in Arunachal Pradesh Municipal Act, 2007
451. Powers of State Government to cancel or modify regulations.
(1)If the State Government is at any time of the opinion that any regulations should be cancelled or modified, either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Municipality and shall specify a reasonable period within which the Municipality may make such representation with regard thereto as it may thinks fit.(2)After receipt and consideration of any such representation or if in the meantime no such representation in received after the expiry of the period as aforesaid, the State Government may at any time by notification cancel or modify such regulations 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 modification under sub-section (2) shall also be published in local newspapers.
