(4)The Government may also, by order in writing suspend the execution of any proceedings, resolution or order of the Municipality or the Standing Committee or other Municipal authority or any officer or the Municipality, -(a)In the case of the Municipality or a Committee, within fifteen days from the date of receipt thereof by the Government;(b)In the case of any other Municipal authority or any officer of the Municipality, within fifteen days from the date of receipt of a report under section 74 or from the date, the Government comes to know of such proceedings or resolution or order in any other manner, whichever is earlier:Provided that the order of suspension shall cease to operate on the expiry of a period of thirty days from the date referred to in clause (a) or clause (b) of sub-section (2).
