Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 309] [Entire Act] State of Madhya Pradesh - Subsection Section 309(3) in The M.P. Municipalities Act, 1961 (3)Notwithstanding anything contained in sub-section (2), the appellant authority may make an ex parte order for stay of execution pending the hearing of the application.
