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 154] [Entire Act] State of Bihar - Subsection Section 154(2) in The Bihar Panchayat Raj Act, 2006 (2)The State Government may stay the execution of any such decision or order(s) prejudicial to any party, pending the exercise of its powers under subsection (1) in respect thereof.
