Section 26(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Commissioner shall comply with every such requisition unless in his opinion immediate compliance therewith would be prejudicial to the interests of the corporation or of the public, in which case, he shall make a declaration in writing to that effect and shall, if required by the council or the standing committee, as the case may be, refer the question to the Mayor whose decision thereon shall be final.
