Section 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 1 [ 2 [the Corporation]] of their not taking effect until they have been approved by the 3 *** Government and published in the Official Gazette. (2) The 3 *** Government in approving a bye-law may make any change therein which appears to it to be necessary. (3) The 3 *** 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.

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