(1)The Deputy Commissioner or an officer or authority authorised under sub-section (1) of section 77 or the Assistant Commissioner or the prescribed authority under section 83,or the Tahsildar may at any time before the expiry of the period prescribed for appeal and pending the filing of the appeal, direct the stay of execution of any order passed by such officer or authority, as the case may be, for such period as it or he deems fit.(2)Any authority before whom a case is pending in appeal may direct the stay of execution of the order appealed from for such period as it thinks fit.(3)The officer or other authority directing such stay of execution of any order may impose such conditions, or order such security to be furnished, as it or he may think fit.
