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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(7)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976

(b)Where the appellate or revisional authority grants a stay, such stay shall be granted on such terms as to the duration thereof, keeping an account, giving security or otherwise as the authority thinks fit.