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

State of Jammu-Kashmir - Subsection

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

(a)Where, in an appeal or revision, an application for stay is made, the appellate or the revisional authority, as the case maybe, shall in all cases, except where it appears that the object of granting stay would be defeated by the delay, before granting the stay, direct notice of the application for the same to be given to the opposite party.