Section 17A in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
17A. [ Stay of recovery of remaining amount. [Inserted by Notification No. 2884-407-V-SR, dated 27-9-1969.]
- Where an Appellate Authority for reasons to be recorded in writing entertains an appeal on payment of half the amount of tax by the appellant in accordance with clause (i) of sub-section (3) of Section 15 of the Act, if may, pending the final decision of such appeal, stay recovery of the remaining amount payable under the order appealed against.]
