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NCT Delhi - Section

Section 96 in Delhi Panchayat Raj Act, 1954

96. Suspension of prosecution in certain cases.

- When an appeal has been filed against on order or direction under Section 95, any proceeding to enforce such order or direction and any prosecution for the breach thereof may, by order of the prescribed authority, by suspended pending the decision of the appeal, and if such order, or direction is set aside on appeal, dis obedience thereof shall be deemed to be an offence.