Section 29 in The Hastinapur Town Development Board Act, 1954
29. Power to prohibit execution of resolution or order of the Board.
(1)The State Government may by order in writing, prohibit the execution or further execution of a resolution or order passed or made under this Act by the Board if in the opinion of the State Government such resolution or order is of such nature as to cause or tend to cause obstruction, annoyance or injury to the public or to any class or body of persons lawfully employed, and may prohibit the doing or continuance by any person of any act in pursuance of or under cover of such resolution or order.(2)A copy of every order passed under sub-section (1) together with other relevant documents shall be forwarded by the State Government to the Central Government.
