Section 154(3A) in The Maharashtra Co-Operative Societies Act, 1960
(3A)[ The revisional authority, in order to prevent the ends of justice being defeated, may pass such interim orders including order of stay against the impugned order, pending the decision and final hearing of the Revision Application:Provided that, if any interim order has been passed by the revisional authority without hearing the other side, the revisional authority shall decide such application within a period of three months and pass the necessary orders on merits after giving an opportunity of being heard and for the reasons to be recorded in writing.] [Sub-section (3A) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 76(b), (w.e.f. 14-2-2013).]
