Section 656(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)When an appeal is filed under sub-section (1) in respect of a decision regarding the amount or payment of expenses for any work executed, the Commissioner shall defer proceedings for the recovery of the amount determined by the Judge to be due pending the decision, shall proceed to recover only such amount, if any, as shall be thereby determined to be due.Proceeding before the Judge.
