Section 34(1) in The U.P. Municipalities Act, 1916
(1)[The Prescribed Authority may] [Substituted by U.P. Act No. 7 of 1949.], by order in writing, prohibit the execution or further execution of a resolution or order passed or made under this or any other enactment by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or a committee of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or a Joint Committee or any officer or servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of a Joint Committee [if in its opinion] [Substituted by U.P. Act No. 7 of 1949.] such resolution or order is of a nature to cause or tend to cause obstruction, annoyance or injury to the public or to any class or body of persons lawfully employed [* * *] [Omitted by U.P. Act No. 7 of 1949.] and may prohibit the doing or continuance by any person of any act in pursuance for or under cover of such resolution or order.
