(1)The Government may, by order in writing, stating the reasons therefore, annual 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 proceedings or resolution or order, as the case maybe, -(i)Is 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 Municipal 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.
