Section 660 in The Orissa Municipal Corporation Act, 2003
660. Government may modify or repeal bye-laws and regulation.
(1)If it appears at any time to the Government that any bye-law should be modified or repealed either wholly or in part, it shall cause reasons for such opinion to be communicated to the Corporation and specify a reasonable period within which the Corporation may make any representation with regard thereto which 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 specified period, the Government may at any time by notification, modify or repeal such bye-law either wholly or in part.
