Section 49H in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
49H. Deposit of Compensation. - (1) In any appeal before the Special Court against the judgment or order of a Special Tribunal awarding compensation or in any proceeding before the High Court against the Judgment or Order of the Special Court awarding compensation, no stay or suspension of the operation of such judgment or order or any other interim order of a like nature shall be granted unless the compensation awarded by such judgment or order is deposited into Special Court, High Court as the case may be.
(2)The Electricity Utility concerned on an application made by it in this behalf shall be permitted to withdraw the amount so deposited under sub-section (1) subject to the result of such appeal or proceeding.(3)If such appeal or proceeding is finally decided against the Electricity Utility, the amount so withdrawn under subsection (2) shall be redeposited to the credit of such appeal or proceeding within one month from the date of such final decision.(4)The provisions of this section shall have effect notwithstanding anything contained in the Code of Civil Procedure, 1908.
