325. Powers of Government to cancel or modify bye-laws and rules of Municipalities.
(1)The State Government may at any time by notification in the Official Gazette repeal wholly or in part or modify any rule or bye-laws made by any Municipality:Provided that, before taking any action under this sub-Section, the State Government shall communicate to the Municipality the grounds on which it proposes to do so, fix a reasonable period for the Municipality to show cause against the proposal and consider the explanation and objections, if any, of the Municipality.(2)The repeal or modification of any rule or bye-laws shall take effect from the date of publication of the notification in the Official Gazette if no date is therein specified and shall not affect anything done or omitted or suffered before such date.
