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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(5) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(5)Where an appeal is preferred under sub-section (4) the enforcement of the order appealed against shall not be stayed unless the appellant has deposited an amount equal to fifty percent of the rent or damage, as the case may be, determined by the Assistant Commissioner under sub-sections (1) or (2).