Section 269(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)The State Government may exercise all powers necessary for the performance of this duty, and may among other things by order in writing, annul or modify and proceeding which it may consider not to be in conformity with law or with such rules as aforesaid, or for the reasons which would in its opinion justify an order by the Director or any prescribed authority under section 263.
