Section 432(3) in The Maharashtra Municipal Corporations Act, 1949
(3)When an appeal has been preferred to the Sessions Court under this section the Commissioner shall defer action upon the order of the Magistrate until such appeal has been disposed of and shall thereupon forthwith give effect to the order passed in such appeal by the Sessions Court, or, if the order of the Magistrate has not been disturbed by the Sessions Court, then to his order.
