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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Mizoram - Subsection

Section 94(1) in Mizoram (Land Revenue) Act, 2013

(1)A Revenue officer who has passed any order, or in his absence, 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 in the meantime.