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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(2)In respect of any order passed under the Act, which is subject to appeal or revision, the appellate or revisional authority, as the case maybe, may suspend the execution of the order, pending its decision on the appeal or in revision.