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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Haryana - Subsection

Section 117(2)(d) in The Punjab Land Revenue Act, 1887

(d)Upon such an appeal being made, the [District Court] [Substituted for the 'Divisional Court' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] or [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.], as the case may be, may issue an injunction to the Revenue-officer requiring him to stay proceeding pending the disposal of the appeal.