Section 470(3) in The Mumbai Municipal Corporation Act, 1888
(3)The [modification or] [These words were inserted by Bombay 5 of 1905, Section 57(b).] repeal of a by-law under sub-section (2) shall take effect from such date as the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] shall in the said notification direct or, if no such date is specified from the date of the publication of the said notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], except as to anything done or suffered or omitted to be done before such date.
