Section 432(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)When an appeal has been preferred to the [Criminal Appellate Court] [These words were substituted for the words 'Sessions Court' by Gujarat 8 of 1968, Section 8(3) (w.e.f. 30-03-1968).] under this section the Commissioner shall defer action upon the order of the Magistrate until such appeal has been disposed of and shall thereupon forthwith give effect to the order passed in such appeal by the [Criminal Appellate Court] [These Words Were Substituted For The Words 'Sessions Court' By Gujarat 8 Of 1968, Section 8(3) (W.E.F. 30-03-1968).], or, if the order of the Magistrate has not been disturbed by the[Criminal Appellate Court] [ These words were substituted for the words 'Sessions Court' by Gujarat 8 of 1968, Section 8(3) (w.e.f. 30-03-1968).], then to his order.
