Section 9(3) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(3)[ Where an appeal is preferred from an order of the Estate Officer, no order for stay of operation thereof shall be made by the appellate officer pending disposal of the said appeal, unless the appellate officer is satisfied:-(i)that substantial loss may result to the party applying for stay, unless the order is made ; and(ii)that security has been given by the appellant for the due performance of such order as may ultimately be binding upon him.]
