(5)If any Municipality, without showing proper reason, fails to fulfil the Conditions specified in sub-section (3), the State Government may, by order, withdraw the Municipality from such business or Joint Venture or Partnership Business, and State Government may compensate. the other partner or partners of such business or Joint Venture or Partnership Business or any other person or organization affected by the loss made in such business or Joint Venture or Partnership Business by deducting from the fund of the Municipality concerned, after being satisfied that such loss has been caused by the default of the Board of Councilors.]
