Section 416(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)When an appeal is filed under sub-section (1) in respect of a decision regarding the amount or payment of expenses for any work executed, the Commissioner shall defer proceedings for the recovery of the amount determined under the said section to be due pending the decision of the [Civil Appellate Court] [These words were substituted for the words 'District Court' by Gujarat 8 of 1968, Section 8(2) (w.e.f. 30-03-1968).] and, after the decision, shall proceed to recover only such amount, if any, as shall be thereby determined to be due.
