Section 47(4) in The Orissa Municipal Corporation Act, 2003
(4)If in the opinion of the District Magistrate immediate action is necessary on any of the grounds referred to in clause (c) of Sub-section (2) he may suspend the resolution, order, licence or permission, as the case may be, or prohibit the act from being done and report to Government, who may there upon either rescind the order of the said Magistrate or after giving the authority or person concerned a reasonable opportunity for explanation direct that it continues in force with or without modification permanently or for such period as they think fit.
