Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 119] [Entire Act] State of Karnataka - Subsection Section 119(2) in Karnataka Land Reforms Act, 1961 (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.
