Section 23(7) in The East Punjab Children Act, 1949
(7)When an order for the payment of compensation is made in a case which is subject to appeal under sub-section (6) the compensation shall not be paid to the person ordered to receive it before the period allowed for the presentation of the appeal has elapsed or, if an appeal is presented, before the appeal has been decided, and where such order is made in a case which is not subject to appeal, the compensation shall not be paid before the expiration of one month from the date of the order.
