Section 418 in Jammu and Kashmir Municipal Corporation Act, 2000
418. Power to suspend any resolution or order of Corporation.
- If the Government is of the opinion that the execution of any resolution or order of the Corporation or of any other Corporation authority or employee subordinate thereto or the doing of any act which is about to be done or is being done by or in excess of powers conferred by this Act or any other law for the time being in force or is likely to lead breach of the peace or cause injury and or annoyance to the public or any class or body of persons, the Government may, by order in writing, suspend the execution of such resolution or order, or prohibit the doing of any such act.
