97. Power to suspend the action of Gram Panchayat.- (1) The Deputy Commissioner, 1[or the Sub-Divisional Officer, as the case may be] may by written order suspend the execution of any resolution or order of the Gram Panchayat other than an order passed in judicial proceedings or prohibit the doing of any act which is about to be done or is being done under cover of this Act.
(2)The Deputy Commissioner, 1[or the Sub-Divisional Officer, as the case may be,] shall forthwith send to the 2(Director) a copy of the order with a statement of his reason for making it, and with such explanation as the Gram Panchayat may offer, and the 2(Director) may thereupon confirm, modify or rescind the order.
