Section 23D in Rajasthan Public Demands Recovery Act, 1952
23D. Stay of execution during appeal, revision or review.
- Pending the decision of any appeal or application for revision or review, execution may be stayed, if the appellate, revising or reviewing authority as the case may be, so directs, but not otherwise; and such direction for stay may be given on such terms, if any, as the authority giving the direction may think fit.] [Substituted by Act No. 42 of 1960.]Part-VI Miscellaneous
