(3)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 Gaon Sabha, Gaon Panchayat or the Circle Panchayat or any officer or servant thereof if so required by the authority making such order to take any action which it or he would have been entitled to take, if the resolution or order had never been passed or made and which is necessary for preventing any person from doing or continuing to do anything under cover of the resolution or order of which the execution or further execution is prohibited.
