Section 165 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
165. Stay orders or warrants by whom to be issued.
- When a warrant is issued under Section 153, no authority other than the Chief Officer who issued the warrant shall have the power to hold back execution of the warrant:Provided that, the appellate authority to whom an appeal has been preferred under section 169 or the authority to whom a revision application is made under Section 171, may issue a stay order if the circumstances of the case so demand, only after the appeal or application for revision is duly admitted, and after recording the reasons for making such order.
