Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 256] [Entire Act] State of Maharashtra - Subsection Section 256(2) in Maharashtra Land Revenue Code, 1966 (2)The appellate authority may, at any time, direct the execution of the order appealed from, to be stayed for such time as it may think fit.
