Section 25(2) in The M.P. Municipal Corporation Act, 1956
(2)The Mayor or in his absence the [such member of the Mayor in Council, as may be appointed by the Mayor] [Substituted by M.P. Act No. 29 of 2003, for 'the speaker'.] in case of epidemic, natural or unforeseen calamity may direct the execution of stoppage of any work or any act, the immediate execution or stoppage of which is necessary for the purpose of this Act:Provided that-(a)he shall not act under this sub-section in contravention of any order of the State Government or Corporation or [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] prohibiting the execution or stoppage of any particular work or act; and(b)he shall report the action taken under this sub-section and the reasons therefor, to the Corporation at its next meeting and if the Corporation does not confirm the action of the Mayor or the [such member of the Mayor-in-Council, as may be appointed by the Mayor] [Substituted by M.P. Act No. 29 of 2003, for 'the speaker'.], as the case may be, the matter shall he referred to the State Government and the decision of the State Government thereon shall be final, but the State Government before passing any order, which may affect any person a reasonable opportunity of being heard shall be given to such person].
