Section 470 in The Mumbai Municipal Corporation Act, 1888
470. Central or [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government], as the case may be, may repeal by-laws.
(1)If it shall at any time appear to the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] that any by-laws should be [modified or] [These words were inserted by Bombay 5 of 1905, Section 75(a).] repealed either wholly or in part, [it] [The words 'it' and 'its' were substituted for the words 'he' and 'his' respectively by the Adaptation of Indian Laws Order in Council.] shall cause [its] [The words 'it' and 'its' were substituted for the words 'he' and 'his' respectively by the Adaptation of Indian Laws Order in Council.] reasons for such opinion to be communicated to the corporation and prescribe a reasonable period within which the corporation may make any presentation with regard thereto which they shall 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 prescribed period, the [ [State] [The words Provincial Government were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] may at any time, by 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.] [modify or] [These words were inserted by Bombay 5 of 1905, Section 57(b).] repeal such by-law either wholly or in part:[Provided that no by-law shall be modified or repealed in part only by the [ [State] [This proviso was substituted for the original proviso by Bombay, 5 of 1905.] Government] if, within the period aforesaid the Corporation have objected to a modification or partial repeal thereof.](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.(4)The said notification shall also be published in the local newspapers.(5)[ The powers conferred by this section on the [State] [This sub-section was inserted by the Adaptation of Indian Laws Order in Council.] Government, shall, in relation to any by-law made under clause(s) of section 461, be powers of the Central Government.]
