Section 6(6) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(6)The [Appellate Authority] [Substituted for 'State Government' by M.P. Act No. 16 of 2008.] may, for sufficient cause order the stay of the order appealed against until further orders or until the disposal of the appeal whichever is earlier.
