Section 267A(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)If, in the opinion of the Commissioner, the execution of any order or resolution of a Zilla Parishad or its Committee or Panchayat Samiti or the doing of anything by a Zilla Parishad or its Committee or Panchayat Samiti is inconsistent with the instructions or directions given or issued under sub-section (1) of section 261, he may, by order in writing under his signature, suspend the execution or prohibit the doing thereof and it shall be the duty of the Zilla Panshad or its Committee or Panchayat Samiti, as the case may be, to comply with the order of the Commissioner.]
