Section 124 in The Bihar and Orissa Local Self-Government Act, 1885
124. Power to suspend action of local authorities by Magistrate of District.
- The Magistrate of the District [* * *] [Words 'or the Commissioner' repealed by B. and O. Act 1 of 1923.] may by order in writing, suspend the execution of any order or resolution or a local authority within the jurisdiction of such Magistrate [* * *] [Words 'or the Commissioner' repealed by B. and O. Act 1 of 1923.] or the doing of any act which is about to be done, or is being done, by such local authority, if in his opinion the execution of the resolution or order, or the doing of the Act, is likely to cause [serious] [Inserted by B and O Act 1 of 1923.] injury [* * *] [The words 'or annoyance' repealed by B and O Act 1 of 1923.] to the public or to any class or body of persons, or to lead to a [serious] [Inserted by B and O Act 1 of 1923.] breach of the peace.
