Section 34(1B) in The U.P. Municipalities Act, 1916
(1B)[ the State Government may, on its own motion or on report or complaint received by order prohibit the execution or further execution of a resolution or order passed or made under this or any other enactment by a] [Inserted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or a committee of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or a Joint Committee or any officer or servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of a Joint Committee, if in its opinion such resolution or order is prejudicial to the public interest, [or has been passed or made in abuse of powers or in flagrant breach of any provision of any law for the time being in force,] [Inserted by U.P. Act No. 26 of 1964.] and may prohibit the doing or continuance by any person of any act in pursuance of or under cover of such resolution or order.
