Section 12(4) in The Orissa Prevention of Land Encroachment Act, 1972
(4)Pending the disposal of any appeal or revision the Sub-divisional Officer, the Collector the [Revenue Divisional Commissioner] [Substituted by Act 13 of 1982 for the words 'Board of Revenue'.] as the case may be, may stay the execution of the decision or order appealed against or sought to be revised.]
