Section 679(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)(a)Where the Government is of opinion that the execution of any resolution or order passed by the Corporation or the doing of any act which is about to be done or is being done by or on behalf of the Corporation is in contravention of or in excess of powers conferred by this Act or of any law for the time being in force or is likely to lead to a breach of peace it may by order in writing suspend the execution of such resolution or order or prohibit the doing of any such act:Provided that before suspending such resolution under this Clause the Government shall communicate to the Corporation the grounds on which it proposes so to do, fix a reasonable period for the Corporation to show cause against the proposal and consider its explanation and objection, if any;(b)A copy of such order shall forthwith be sent to the Corporation by the Government;(c)The Government may at any time on representation by Corporation or otherwise revise, modify or revoke any order passed under clause (a).
