Section 99(5) in Karnataka Municipal Corporations Act, 1976
(5)During the period of [dissolution] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] of the corporation, the Administrator shall in the discharge of his functions be guided by such directions in matters of policy involving public interest as the Government may by order specify; and if any question arises whether a direction relates to a matter of policy involving public interest the decision of the Government shall be final.
