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The Delhi Municipal Corporation Act, 1957 483. Supplemental provisions respecting bye-laws.- (1) Any power to make bye-laws conferred by this Act is conferred subject to the conditions of the bye-laws being made after previous publication and in the case of such bye-laws being made by the Corporation of their not taking effect until they have been approved by the 2*** Government and published in the Official Gazette. (2) The 2*** Government in approving a bye-law may make any change therein which appears to it to be necessary. (3) The 2*** Government may, after previous publication of its intention cancel any bye-law which it has approved, and thereupon the bye-law shall cease to have effect. 2. The word "Central" omitted by Act 67 of 1993, s. 121 (w.e.f. 1-10-1993).    |
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