Section 256 in Maharashtra Land Revenue Code, 1966
256. Stay of execution of orders.
(1)A revenue or survey officer who has passed any order or his successor in office may, at any time before the expiry of the period, prescribed for appeal, direct the execution of such order to be stayed for such time as he thinks fit, provided no appeal has been filed.(2)The appellate authority may, at any time, direct the execution of the order appealed from, to be stayed for such time as it may think fit.(3)The authority exercising the powers of revision or review may direct the execution of the order under revision or review, as the case may be, to be stayed for such time as it may think fit.(4)The appellate authority or the authority exercising the powers of revision or review may set aside or modify any direction made under sub-section (1).(5)The revenue or the survey officer or the authority directing the execution of an order to be stayed may impose such conditions or order such security to be furnished as he or it thinks fit.(6)No order directing the stay of the execution of any order shall be passed, except in accordance with the provisions of this Section.
