Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Himachal Pradesh - Subsection Section 13(2) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975 (2)An such appeal being preferred, the Commissioner may order stay of further proceedings in the matter pending decision on the appeal.
