Section 451(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)The [State] Government may, at any time, on representation by the Corporation or otherwise, revise, modify or revoke an order passed under sub-section (1).[452. Power of [State] Government to [dissolve] Corporation in case of incompetency persistent default or excess or abuse of powers. - (1) If at any time upon representation made or otherwise it appears to the [State] Government that the Corporation is not competent to perform, or persistently makes default in the performance of, the duties imposed upon it or under this Act or any other law for the time being in force or exceeds or abuses it powers, the [State] Government may, after having given the Corporation an opportunity to show cause why such order should not be made, by an order published, with the reasons therefor, in the Official Gazette, direct that the Corporation shall be [dissolved].
