Section 101(c) in Jharkhand Panchayat Raj Act, 2001
(c)By compliance of such resolution or order or by continuous application of such license or permission or by so doing -(i)Loss, wastage or misuse of any money vested in a Gram Panchayat, Panchayat Samiti or Zila Parishad or damage of any property vested therein is expected.(ii)Adverse effect on public health, safety or convenience is expected;(iii)Injury or grievance to public or any class or body of persons is expected; or(iv)Breach of order is expected.
