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Bengal Presidency - Section

Section 115 in Estates Partition Act, 1897

115. Stay of proceedings pending appeal or revision. - When an appeal is presented under section 111, section 112 or section 113, or when the Board calls, under section 114, sub-section (1), for the record of a case, the proceedings shall not be stayed pending the appeal or revision unless the appellate or revising authority so directs.