(2)If the District Magistrate considers any decision of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] to be prejudicial to the public health, safety or convenience, he may, after giving notice in writing of his intention to the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], refer the matter to the [Central Government] [Substituted by the A.O.1937, for "L.G."]; and, pending the disposal of the reference to the [Central Government] [Substituted by the A.O.1937, for "L.G."], no action shall be taken on the decision.
