Section 21(8) in Jammu and Kashmir Agrarian Reforms Act, 1976
(8)A stay granted by an appellate or a revisional authority in an appeal or revision shall, in cases where such appeal or revision stands transferred by sub-section (4) to the Commissioner or by sub-section (5) to the Revenue Minister, stand vacated after a period of twenty days from the date of such transfer unless such stay is in the meanwhile re-affirmed in accordance with the provisions of sub-section (7).
