Section 142(1) in The Maharashtra Village Panchayats Act, 1959
(1)If, in the opinion of the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] the execution of any order or resolution of a Panchayat or the doing of anything which is about to be done, by or on behalf of a Panchayat, is causing or is likely to cause injury or annoyance to the public, or to lead to a breach of peace, or [is, in the public interest, unlawful] [These words were substituted for the words 'is unlawful' by Maharashtra 36 of 1965, Section 60] [it] [This word was substituted for the 'he' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may by order in writing suspend the execution or prohibit the doing thereof.
