The Cantonments (House-Accommodation) Act, 1923
33. Suspension of action pending appeal.-
Where an appeal has been presented under section 30 within the period prescribed 3[therein], all action on the notice shall, on the application of the appellant, be held in abeyance pending the decision of the appeal.
3. Subs. by Act 9 of 1930, s. 14, for "by sub-section (2) of that section"
