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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2) in Karnataka Land Revenue Act, 1964

(2)The appellate authority may, at any time, direct that the execution of the order appealed from, be stayed for such time as it may think fit, or till the decision of the appeal, whichever is earlier and may on sufficient cause being shown, cancel or vary such order made directing stay.