(4)Where an appeal is preferred under sub-section (3) against an order under subsection (1), the Municipal Building Tribunal referred in section 442 may stay the enforcement of the order on such terms, if any, and for such period, as it may think fit:Provided that where the erection of any building or the execution of any work has not been completed at the time of the order under sub-section (1), no order staying the enforcement of the order under that sub-section shall be made by the Municipal Building Tribunal unless a surety, sufficient in the opinion of that Tribunal has been given by the appellant for not proceeding with such erection or work pending the disposal of the appeal.
