Section 520 in The Code of Criminal Procedure, 1989 (1933 A. D.)
520. Stay of order under section 517, 518, or 519.
- Any Court of appeal, confirmation, reference or revision may direct any order under section 517, section 518 or section 519, passed by a Court subordinate thereto, to be stayed pending consideration by the former Court and may modify alter or annul such order and make any further orders that may be just.
