Section 47(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(3)On the admission of an appeal, all proceedings to enforce the notice order or direction and all prosecutions for any contravention thereof shall be held in abeyance pending the decision on the appeal and if the notice, order or direction is set aside on appeal, disobedience thereto shall not be deemed to be an offence.
