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State of Madhya Pradesh - Section

Section 63 in M.P. Minor Mineral Rules, 1996

63. Grant of stay.

- The appellate or reviewing authority may at any time direct that the execution of the order appealed from or against which a review is pending be stayed for such time as it may deem fit :Provided that no stay for the recovery or mining dues shall be granted unless the party seeking stay has paid the undisputed amounts of rents, royalties and interest due thereon and has furnished bank guarantee for the disputed amounts of such rent, royalty and interest.