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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(1)A revenue officer who has passed any order or 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.