(2)Where an appeal is preferred under sub-section (1) against the order or demolition, the court of he Principal Judge may stay the enforcement of the order on such terms, if any, and for such period as it may think fitProvided that where the erection of any building or the execution of any work has not been completed at the time of making of the order of demolition, no order staying the enforcement of the order of demolition, shall be made by the Court of the Principal Judge unless a surety, sufficient in the opinion of the Court, has been given by the appellant for not proceeding with such erection or work pending the disposal of the appeal.
