Section 16(1) in The Orissa House Rent Control Act, 1967
(1)Notwithstanding anything in any law or in any of the other provision of this Act, where a person who continues in possession of a house in spite of a decree or order for eviction therefrom made against him before the commencement of this Act and would but for such decree or order be a tenant within the meaning of this Act, has preferred an appeal against, or made an application for review or revision of, the decree or order to a Court of competent jurisdiction, such Court may for sufficient cause order stay of execution of the decree or order pending the disposal of the appeal or, as the case may be, the application for review or revision.
