Section 23(1) in The Orissa Zilla Parishad Act, 1991
(1)The Government may, by order in writing cancel any resolution order passed by a Parishad or by any of the authorities of such Parishad if, in their opinion such resolution or order.(a)is not legally passed; or(b)is in excess or abuse of the powers conferred by or under this Act or is against the public interest; or(c)on its execution, is likely to cause danger to human life, health or safety or is likely to lead to a riot or affray :Provided that nothing in this sub-section shall apply to a resolution passed under Section 39.
