Section 11(2) in Gauhati Municipal Corporation Act, 1971
(2)The Commissioner shall comply with every such requisition unless in his opinion immediate compliance therewith could be prejudicial to the interest of the Commissioner or of the public, in which case he shall make a declaration in writing to that effect and shall, if required by the Commissioner or the Standing Committee, at the case may be, refer the case to the Commissioner whose decision shall be final.
