Section 245 in The Himachal Pradesh Municipal Corporation Act, 1994
245. Prosecution to be suspended in certain cases.
- When any order of the kind specified in section 111, section 128 and section 237 is subject to appeal, and an appeal has been instituted against it, all proceedings to enforce such order and all prosecutions for any breach thereof, shall be suspended pending the decision of the appeal and if, such order is set aside on appeal, disobedience thereto, shall not be deemed to be an offence.
