Section 197 in Maharashtra Land Revenue Code, 1966
197. When sale may be stayed.
- If the defaulter or any person on his behalf, pays the arrear in respect of which the property is to be sold and all other charges legally due by him at any time before the property knocked down, to the person prescribed under Section 170 to receive payment of the land revenue due, or to the officer appointed to conduct the sale or if he furnishes security under Section 191, the sale shall be stayed.
