Section 4(3) in City of Bombay Municipal (Supplementary) Act, 1888
(3)When an appeal has been preferred to the High Court under this section, the Municipal Commissioner for the [City of Bombay] [The name of the 'City of Bombay' has been restored as ;Mumbai' vide Maharashtra 25 of 1996, section 2, Schedule.] shall defer action upon the order of the Presidency Magistrate until the appeal has been disposed of.
