(2)The appellate or revisional authority may, at any time direct the execution of the order appealed from or against which a revision is made to be stayed for such time as it may think fit [:] [Substituted '.' by C.G. Act No. 32 of 2013, dated 16.8.2013.][Provided that execution of the order shall not be stayed for more than three months at a time or until the date of next hearing, whichever is earlier.] [Inserted by C.G. Act No. 32 of 2013, dated 16.8.2013.]
