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 19] [Entire Act] State of West Bengal - Subsection Section 19(3) in West Bengal Land Reforms Act, 1955 (3)The Sub-Divisional Officer hearing the appeal may for sufficient cause make an order staying execution of the order appealed against.
