Section 10(2) in Telangana Land Encroachment Act, 1905
(2)Pending the disposal of any appeal or petition for revision under this Act, the Collector, [the District Collector or the Board of Revenue] [These words were substituted for the words 'the District Collector, the Board of Revenue or the Local Government' by Madras Act V of 1936.], as the case may be, may suspend the execution of the order appealed against or sought to be revised.
