105. Doubts as to powers or functions of Municipal authorities.
(1)If any doubt arises as to whether any particular power or function appertains to any municipal authority, the Chief Officer of the Municipality shall, refer the matter to the Government for decision thereon.(2)The Government shall convey its decision on the matter referred to in sub-section (1) to the Municipality within a period of two months.(3)The decision of the Government conveyed under sub-section (2), shall be final and binding on the Municipality.
