322. [ Suspension of orders passed under Section 318 pending decision of appeal or civil suit regarding the subject of appeal or civil suit. - Where an order or direction referred to in Section 318 is subject to appeal and an appeal has been instituted against it, or a civil suit has been instituted in respect thereof, all proceedings to enforce such order and all prosecutions for a breach thereof, may, by order of the Appellate Authority or of the Civil Court, as the case may be, be suspended pending the decision of the appeal or the civil suit, and if such order is set aside on appeal or by the decision of the Civil Court disobedience thereof shall not be deemed to be an offence.] [Substituted by U.P. Act No. 7 of 1949.]
