(1)The Government may, by order in writing, stating the reasons therefor, annul any proceedings, or resolution or order of,-(a)the Municipality; or(b)any other municipal authority; or(c)any officer of the municipality,if the Government considers that such proceeding or resolution or order, as the case may be, -(i)is in excess of the power conferred by this Act or the rules made thereunder, or against any direction of the Government; or(ii)is likely to cause waste or damage of any property of the Municipality or loss of municipa2 fund; or(iii)is likely to lead to a breach of peace or encourage lawlessness, by causing injury or annoyance to any class of persons.
