Section 69(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(2)Where the execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the Board, if so required by the State Marketing Officer, to take such action, as the Board would have been entitled to take if such resolution or order had never been passed or made, which is necessary for preventing the Chairman or any of it's officers or servants from doing or continuing to do anything under such resolution or order.
