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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Manipur - Subsection

Section 97(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)A revenue officer who has passed any order or his successor-in-office may, at any time before the expiry of the period prescribed for appeal, direct the stay of execution of such order for such period as he thinks fit provided that no appeal has been filed.