Section 16 in The Orissa House Rent Control Act, 1967
16. Stay of execution of decree or order for eviction in certain cases.
(1)Notwithstanding anything in any law or in any of the other provision of this Act, where a person who continues in possession of a house in spite of a decree or order for eviction therefrom made against him before the commencement of this Act and would but for such decree or order be a tenant within the meaning of this Act, has preferred an appeal against, or made an application for review or revision of, the decree or order to a Court of competent jurisdiction, such Court may for sufficient cause order stay of execution of the decree or order pending the disposal of the appeal or, as the case may be, the application for review or revision.(2)The Court may, while ordering stay of execution under sub-section (1), impose such terms and conditions in respect of the quantum arid manner of payment of rent of the house or in respect of the manner of possession thereof as the Court may deem fit; and on breach of any such terms and conditions by the person aforesaid, the Court may, after giving such person a reasonable opportunity of being heard, vacate the order of stay of execution of the decree or order.
