Section 29(3) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(3)Where an appeal is preferred under sub-section(2) against the order for the demolition or modification the Tribunal may stay the enforcement of that order on such terms, if any, and for such period, as it may think fit:Provided that, where the construction of any building has not been completed at the time of the making of the order for the demolition or modification, no order staying the enforcement of the order for the demolition or modification shall be made by the Tribunal unless security, sufficient in the opinion of the Tribunal, has been given by the appellant for not proceeding with such construction pending the disposal of the appeal.
