Section 193(4) in Telangana District Boards Act, 1955
(4)No order for stay of execution shall be made under sub-section (3) unless the Collector is satisfied-(a)that substantial loss may result to the party applying for stay of execution unless the order 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.
