Section 26(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner shall comply with every such requisition unless in his opinion immediate compliance therewith would be prejudicial to the interest of the corporation or of the public, in which case, he shall make a declaration in writing to that effect and shall, if required by the council or [the standing committee] [Substituted by Tamil Nadu Act 22 of 1971.], as the case may be, refer the question to the [Mayor] [Substituted for the word 'President' by section 2 of the Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] whose decision shall be final.
