Section 142 in The Maharashtra Village Panchayats Act, 1959
142. Suspension of execution of order.
(1)If, in the opinion of the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] the execution of any order or resolution of a Panchayat or the doing of anything which is about to be done, by or on behalf of a Panchayat, is causing or is likely to cause injury or annoyance to the public, or to lead to a breach of peace, or [is, in the public interest, unlawful] [These words were substituted for the words 'is unlawful' by Maharashtra 36 of 1965, Section 60] [it] [This word was substituted for the 'he' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may by order in writing suspend the execution or prohibit the doing thereof.(2)When the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] makes an order under sub-section (1), [it] [This word was substituted for the 'he' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall forthwith send to the Panchayat affected thereby a copy of the order, with a statement of the reasons therefor.(3)The [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall [forthwith forward] [These words were substituted for the words 'forthwith submit', by Maharashtra 5 of 1962.] to the Commissioner a report of every case occurring under this section, and the Commissioner may revise or modify any order made therein and make in respect thereof any other order which the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] could have made.
