Section 33 in Cantonments (House-Accommodation ) Act, 1923
33. Suspension of action pending appeal.-
Where an appeal has been presented under section 30 within the period prescribed [therein] [Substituted by Act 9 of 1930, s.14, for "by sub-section (2) of that section" ], all action on the notice shall, on the application of the appellant, be held in abeyance pending the decision of the appeal.
