573. [ Cancellation of Bye-laws or Regulations. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
- The Government, may for the reasons to be specified in the order in this behalf, cancel any Bye-law or Regulation and thereafter such Bye-law or Regulation shall be of no effect:Provided that before cancelling any Bye-law or Regulation under this section, the Council concerned shall be given an opportunity to express its opinion in respect of the cancellation.]
