(1)Whenever the Sarpanch has reason to believe that a breach of the peace or disturbance of the public tranquillity is imminent and immediate prevention or speedy remedy is desirable, he may, by a written order stating the material facts of the case and served in the prescribed manner, direct any person to abstain from a certain act or to take action with respect to a certain property in his possession or under his management.(2)As soon as the Sarpanch has issued an order under sub-section (1) he shall submit the proceedings of the case to the Sub-Divisional Magistrate who may either confirm the order or discharge the notice after hearing the parties to the dispute, if they so desire.(3)An order passed under sub-section (1) shall remain in force for thirty days.(4)Any order passed under sub-section (1) shall be promptly given effect to by the concerned local authorities.
