Section 5(8) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(8)[ The appellate authority referred to in sub-section (7) may stay the execution of any such decision pending the exercise of its powers under sub-section (1) in respect thereof.] [Sub-section (8) was added by section 2(ii) of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1961 (Tamil Nadu Act 4 of 1961).]
