Section 21(2) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
(2)Pending final disposal of an appeal, the State Government may, for sufficient cause, stay the execution of the order against which appeal has been made.[Schedule I] [Substituted by M.P, Notification No. F-13-3-05-XVII-Med.-2, dated 17-1-2007.][See Rule 7]
