Section 34(1A) in The U.P. Municipalities Act, 1916
(1A)[ The District Magistrate may, within the limits of his district, by order in writing, prohibit the execution or further execution of a resolution or order passed or made under this or any other enactment by a] [Inserted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or a committee of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or a Joint Committee or any officer or servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of a Joint Committee if in his opinion such resolution or order is of a nature to cause or tend to cause danger to human life, health or safety, or a riot or affray, and may prohibit the doing or continuance by any person of any act, in pursuance of or under cover of such resolution or order.
