Section 10 in The Assam Board of Revenue Regulation I, 1963
10. Stay of execution of order.
(1)Pending final decision on an appeal or application, the Board may direct that the execution of any order against which the appeal or application is made by stayed on such conditions if any, as it may lay down.(2)An order made under sub-regulation (1) may be vacated or modified by the Board :Provided that prior notice shall be given to the party in whose favour such order has been made, to show cause why it should not be vacated or modified.
