Section 155(4) in The Gujarat Municipalities Act, 1963
(4)Power to suspend the work or require further particulars. - Before issuing any orders under sub-section (2), the Chief Officer may-within one month from the receipt of such notice, either issue-(a)a provisional order directing that for a period, which shall not be longer than one month from the date of such order, the intended work shall not be proceeded with, or(b)may demand further particulars.
