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 0] [Section 14] [Entire Act] State of Odisha - Subsection Section 14(2) in The Orissa Industrial Housing Act, 1966 (2)Where an appeal is preferred under Sub-section (1) the District Judge may stay the enforcement of the order appealed against for such period and on such conditions as he thinks fit.
