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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 53(2) in Arunachal Pradesh Housing Board Act, 2014

(2)Where an appeal is preferred under sub-section (1), the appellate officer may stay the enforcement of the order of the competent authority for such period and on such conditions as he deems fit.