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 0] [Section 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(4) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 (4)The Appellate Tribunal may, pending disposal of the appeal, stay the orders of the Tribunal or Revenue Divisional Officer appealed against.
