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State of Bihar - Section

Section 115 in The 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,