Section 113 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
113. Application for stay of execution of order.
- A prayer for stay of execution of an order shall not be embodied in the memorandum of appeal or application. for revision or review, but shall be made by a separate application. Such application shall state whether an application for stay of execution of the order was made to the lower court, and if so, with what result.
