Section 267 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
267. [District Magistrate's] [These words were substituted for the word 'Collectcrs', by Maharashtra 35 of 1963, Section 70(3).] power of suspending execution of orders, etc., of Zilla Parishad, Panchayat Samiti, etc.
(1)If, in the opinion of the [District Magistrate] [These words were substituted for the word 'Collector' by Maharashtra 35 of 1963, Section 70(1)(a)], the execution of any order or resolution of a Zilla Parishad [or any of its Committees or a Panchayat Samiti] [These words were inserted by Maharashtra 35 of 1963, Section 7(1)(b).] or the doing of anything which is about to be done, or is being done, by or on behalf of a Zilla Parishad [or its Committee] [These words were inserted by Maharashtra 35 of 1963, Section 7(1)(b).] or a Panchayat Samiti, is causing or is likely to cause injury or annoyance to the public, or to lead to a breach of the peace [* * *] [The words 'or is unlawful' were deleted by Maharashtra 35 of 1963 70 (1)(c).], he may by order in writing, under his signature, suspend the execution or prohibit the doing thereof.(2)When a [District Magistrate] [These words were substituted for the word 'Collector', by Maharashtra 35 of 1963, Section 70(2).] makes any order under sub-section (1), he shall forthwith forward to the Commissioner and to the Zilla Parishad or the Panchayat Samiti affected thereby a copy of the order, with a statement of the reasons for making it, and it shall be in the discretion of the Commissioner to rescind the order or direct that it shall continue in force with or without modification, permanently or for such period as he thinks fit.(3)The Commissioner shall forthwith submit to the State Government a report of every case occurring under this sections, and the State Government may pass such order in the case as it deems fit.
