Section 17(4) in The Rajasthan Money-Lenders Act, 1963
(4)Any person aggrieved by the decision of a competent court under sub-section (3) may, within ninety days of the passing of the order, appeal against such order to the High Court; and the competent court which passed the order or the High Court in appeal may, if it thinks fit, stay the operation of the order under this section pending the disposal of the appeal.
