Section 261(3) in Haryana Municipal Corporation Act, 1994
(3)Where an appeal is preferred under sub-section (2) against an order of demolition the court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] may stay the enforcement of that order on such terms, if any, and for such period, as it may think fit :Provided that where the erection of any building or execution of any work has not been completed at the time of the making of the order of demolition, no order staying the enforcement of the order of demolition shall be made by the Court of the [Divisional Commissioner] [Substituted 'District Judge' by Haryana Act No. 1 of 2007, dated 14.2.2007] unless security, sufficient in the opinion of the court, has been given by the appellant for not proceeding with such erection or work pending the disposal of the appeal.
