Section 341Q in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341Q. Powers to suspend execution of orders and resolutions of Industrial Township Authority on certain grounds.
(1)If, in the opinion of the Collector, the execution of any order or resolution of the industrial Township Authority or the doing of anything which is about to be done or is being done by or on behalf of the Authority is causing or is likely to cause injury or annoyance to the public or is against public interest or to lead to a breach of the peace or is unlawful, he may by order in writing under his signature suspend the execution or prohibit the doing thereof.(2)When the Collector makes any order under his signature, he shall forward to the Authority affected thereby a copy of the order indicating therein the reasons for making it and also submit a report to the Director, alongwith a copy of such order.(3)Within twenty days from the receipt of such order of the Collector, the Authority shall, if it so desires, forward a statement to the Director indicating therein why the order of the Collector should be rescinded, revised or modified. If no such statement is received by the Director within that time, the Director shall presume that the Authority has no objection if the order of the Collector is confirmed.(4)On receipt of such report from the Collector and the Authority's statement referred to in sub-section (3), if any, the Director may rescind the order or may revise or modify or confirm the order or direct that the order shall continue to be in force with or without modification:Provided that, the Director shall take into account the statement of the Authority if received, before such an order is made by him.
