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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in City of Bombay Municipal (Supplementary) Act, 1888

(3)When an appeal has been preferred to the High Court under this section, the Municipal Commissioner for the [City of Bombay] shall defer action upon the order of the Presidency Magistrate until the appeal has been disposed of.