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[Cites 0, Cited by 2] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(1) in Karnataka Land Revenue Act, 1964

(1)A Revenue Officer who has passed an order or his successor in office, may at any time before the expiry of the period prescribed for appeal, direct the execution of such order to be stayed for such time as may be requisite for filing the appeal and obtaining a stay order from the appellate authority.