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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(2) in Andhra Pradesh Village Servants Service Rules, 2005

(2)The Chief Commissioner of Land Administration or the special Commissioner of Land Revenue may stay the execution of any such decision or order or proceedings pending exercise of his power under sub-rule (1) in respect thereof.