Section 140(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)If, in the opinion of the Deputy Commissioner or any officer authorized by him in this behalf, the execution of any order or resolution of a Gram Panchayat or an Anchal Samiti or a Zilla Parishad or the doing of an act which is about to be done or is causing or is likely to cause injury or annoyance to the public or to lead to a breach of the peace or is unlawful, he may, by order in writing, suspend the execution of that order or resolution or prohibit the doing of that act.
