Section 31(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)Where the execution or further execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the Committee, if so required by [the Board] [Substituted by section 23 of President Act No. 13 of 1973 as re-enacted by U. P. Act no. 30 of 1974.], to take any action which the Committee would have been entitled to take if the resolution or order had never been made or passed, and which is necessary for preventing the Chairman or any of its officers or servants from doing or continuing to do anything under the resolution or order.
