- Any person aggrieved by an order of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under Sub-section (3) of Section 297 may appeal against such order to the prescribed authority within thirty days of the date thereof, and pending the disposal of such appeal the Chairperson of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may, if he thinks fit, suspend the execution of the order appealed against.
