Section 193 in The Rajasthan District Boards Act, 1954
193. Suspension of prosecution in certain cases.
- When an order of the kind specified in section 190 is subject to appeal and an appeal has been instituted against it or a civil suit has been filed concerning the subject matter of any order or direction made under section 190, all proceedings to enforce such orders and all prosecutions for a breach thereof may, by order of the appellate authority, or the court in which a civil suit has been filed be suspended pending the decision of the appeal or the civil suit and, if such order is set aside on appeal disobedience thereto shall not be deemed to be an offence.
