296A. Control over proceeding of Municipal Boards.
(1)The State Government, the Commissioner of Division and the Deputy Commissioner shall see that the proceedings of the Municipal Boards are in conformity with law.(2)The State Government may by order in writing, annual any proceedings which it' considers not to be in conformity with the law and may do all things necessary to secure such conformity:Provided that no such order shall be made without giving the Board and opportunity of expressing its views on the matter.
