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State of Chattisgarh - Section

Section 404 in The Chhattisgarh Municipal Corporation Act, 1956

404. Suspension of orders pending appeal.

- When an appeal has been instituted against an order under the aforesaid sections, all proceedings to enforce such order and all prosecutions for a breach thereof may, by an order of the Appellate Authority or the Mayor when the Appeal Committee is not sitting, be suspended pending the decision of the Appeal.