(2)The State Government, on receiving any information that the Board of Councilors, or any other municipal authority is about to pass an order or instruction or implement any act in excess of any power conferred by this Act, may forthwith prohibit the passing of such order or instruction or implementation of such act, and such prohibition shall be binding on the Municipality:Provided that the State Government shall immediately thereafter give an opportunity to the Board of Councilors to make its representation in the matter upon which the State Government shall give its final order with reasons in writing.
