Section 309(1) in The Chhattisgarh Municipalities Act, 1961
(1)An appeal under Section 307 or Section 308 or any other provision of this Act or rules made thereunder shall not operate as a stay of proceedings under a notice or order appealed from except so far as the appellate authority may order, nor shall execution of a notice or order be stayed by reason only of an appeal having been preferred from the notice or order; but the appellate authority may, for sufficient cause, order stay of execution of such notice or order.
