Section 343(3) in The Delhi Municipal Corporation Act, 1957
(3)Where an appeal is preferred under sub-section (2) against an order of demolition [the Appellate Tribunal may, subject to the provisions of sub-section (3) of section 347C] [Substituted by Act 42 of 1984, section 3, for the "court of the district judge" may (w.e.f. 10-12-1985)] stay the enforcement of that order on such terms, if any, and for such period, as it may think fit:Provided that where the erection of any building or execution of any work has not been completed at the time of the making of the order of demolition, no order staying the enforcement of the order of demolition shall be made by [the Appellate Tribunal unless security, sufficient in the opinion of the said Tribunal] [Substituted by Act 42 of 1984, section 3, for the "court of hte district judge unless security, sufficient in the opinion of the court" (w.e.f. 10-12-1985.)] has been given by the appellant for not proceeding, with such erection or work pending the disposal of the appeal.
