Section 4(13) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(13)On such appeal being preferred, the District Judge may, after giving an opportunity to the appellant and the respondent to be heard, direct the order to be stayed where necessary pending disposal of the appeal, and either affirm, modify or annual the order of such confiscation and may makes any such further order as he may consider just.
