595. Power of Government to cancel, or modify regulations.
(1)If the Government is, at any time, of opinion that any regulation made by the Municipality under this Act, 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 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 period aforesaid, the 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 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 notification under sub-section (2) shall be published in local newspapers.
