(2)Where an appeal is preferred under sub-section (1) against the order of demolition, the court of the District Judge may stay the enforcement of the order on such terms, if any, and for such period as it may think fit :Provided that where the erection of any building or the execution of any work has not been completed at the time of making of the order of demolition, no order staying the enforcement of the order of demolition, shall be made by the Court of the District Judge unless a surety, sufficient in the opinion of the court, has been given by the appellant for not proceeding with such erection or work pending the disposal of the appeal.
