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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(5) in The U.P. Antarim Zila Parishad Act, 1958

(5)When a reference has been made under sub-section (1) the State Government or the Collector and while acting under sub-section (3) the State Government may make such interim orders, including an order for the stay of execution of the resolution, as it may think necessary,