Section 21(7) in Jammu and Kashmir Agrarian Reforms Act, 1976
(7)(a)Where, in an appeal or revision, an application for stay is made, the appellate or the revisional authority, as the case maybe, shall in all cases, except where it appears that the object of granting stay would be defeated by the delay, before granting the stay, direct notice of the application for the same to be given to the opposite party.(b)Where the appellate or revisional authority grants a stay, such stay shall be granted on such terms as to the duration thereof, keeping an account, giving security or otherwise as the authority thinks fit.
