Section 309 in The Chhattisgarh Municipalities Act, 1961
309. Stay by appellate authority.
(1)An appeal under Section 307 or Section 308 or any other provision of this Act or rules made thereunder shall not operate as a stay of proceedings under a notice or order appealed from except so far as the appellate authority may order, nor shall execution of a notice or order be stayed by reason only of an appeal having been preferred from the notice or order; but the appellate authority may, for sufficient cause, order stay of execution of such notice or order.(2)No order for stay of execution shall be made under sub-section (1) unless the appellate authority making it is satisfied-(a)that substantial loss may result to the party applying for stay of execution unless the order is made; and(b)that the application has been made without unreasonable delay.(3)Notwithstanding anything contained in sub-section (2), the appellate authority may make an ex-parte order for stay of execution pending the hearing of the application.
