(2)No such proceedings, resolution or order shall be annulled after the expiry of a period of forty five-days, -(a)in the case of a proceedings or resolution or order of the Municipality or the Standing Committee, from the date of receipt thereof from the Municipality or the Standing Committee as the case may be;(b)in the case of a proceedings or resolution or order of any other municipal authority or any officer of the Municipality, within fifteen days from the date of receipt of a report under section 127 or from the date, the Government comes to know of such proceedings or resolution or order in any other manner, whichever is earlier.
