Section 45(6) in Telangana Mining Settlements Act, 1956
(6)No order for stay of execution shall be made under sub-section (5) unless the appellate authority is satisfied-(a)that substantial loss may result to the party applying for stay of execution unless the order is made;(b)that the application has been made without unreasonable delay; and(c)that security has been given by the applicant for the due performance of such order as may ultimately be binding upon him.
