Section 61(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)The [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may if he considers it necessary so to do, grant a stay of the proceedings appealed against, for such period as he may deem fit.]
