53. Power of Central Government on a reference made under section 51.-
When any decision of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] has been referred to the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] under sub-section (2) of section 51, the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] may, after consulting the Officer Commanding-m-chief the Command, by order in writing,-(a)direct that no action be taken on the decision; or(b)direct that the decision be carried into effect either without modification or with such modifications as it may specify.
