Section 370(2) in The City of Nagpur Corporation Act, 1948
(2)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall, pending the decision on any such reference, defer further proceedings for the recovery of the sum claimed by him, but shall not, by reason only of the pendency of any dispute or reference to the said Court, defer the execution of any temporary measures which may be necessary under any provision of this Act.
