Section 32 in The Pepsu Townships Development Board Act, 1954
32. Power to prohibit, execution of resolution, or order of the Board.
- The State Government may [* * * * * *] [Omitted by Punjab Act 19 of 1973.] by order in writing, prohibit the execution or further execution of a resolution or order passed or made under this Act by the Board, if in the opinion of the State Government such resolution or order is of such nature as to cause or tend to cause obstruction, annoyance or injury to the public or to any class or body of persons lawfully employed [or a danger to human life, health or safety, or riot or affray or is otherwise prejudicial to public interest] [Certain words inserted by Punjab Act 19 of 1973, section 2.] and may prohibit the doing or continuance by any person of any act in pursuance of or under cover of such resolution or order :[* * * * * ] [Proviso omitted by Punjab Act 19 of 1973, section 2.].
