Section 267(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If, in the opinion of the [District Magistrate] [These words were substituted for the word 'Collector' by Maharashtra 35 of 1963, Section 70(1)(a)], the execution of any order or resolution of a Zilla Parishad [or any of its Committees or a Panchayat Samiti] [These words were inserted by Maharashtra 35 of 1963, Section 7(1)(b).] or the doing of anything which is about to be done, or is being done, by or on behalf of a Zilla Parishad [or its Committee] [These words were inserted by Maharashtra 35 of 1963, Section 7(1)(b).] or a Panchayat Samiti, is causing or is likely to cause injury or annoyance to the public, or to lead to a breach of the peace [* * *] [The words 'or is unlawful' were deleted by Maharashtra 35 of 1963 70 (1)(c).], he may by order in writing, under his signature, suspend the execution or prohibit the doing thereof.
