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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(7) in Andhra Pradesh Capital Region Development Authority Act, 2014

(7)Where an appeal is preferred under sub-section (6) against an order made under sub-section (4), the Tribunal may stay the enforcement of the order on such terms, and for such period, as it may think fit.