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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Maharashtra - Subsection

Section 256(1) in Maharashtra Land Revenue Code, 1966

(1)A revenue or survey officer who has passed any order or his successor in office may, at any time before the expiry of the period, prescribed for appeal, direct the execution of such order to be stayed for such time as he thinks fit, provided no appeal has been filed.