Section 254 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
254. Suspension or prosecution in certain cases.
- When an order or direction of the kind specified in Section 251 is subject to appeal and appeal has been instituted against it, or a civil suit has been filed concerning the subject matter of any order or direction made under Section 251, all proceedings to enforce such order or direction and all prosecutions for a breach thereof may, by order of the appellate authority or of the Civil Court, as the case may be suspended pending the decision of the appeal or the civil suit and if such order is set aside on appeal or by the decree of the Civil Court; disobedience thereto shall not be deemed to be an offence.
