Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 86] [Entire Act] State of Tamilnadu - Subsection Section 86(3) in Tamil Nadu State Housing Board Act, 1961 (3)On such appeal being preferred, the Government may stay the execution of the order of the competent authority for such period and on such conditions as they think fit.
