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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3) in The Punjab Industrial Housing Act, 1956

(3)Where an appeal is preferred under sub-section (1), the State Government may stay the enforcement of the order appealed against for such period and on such conditions as it thinks fit or until the decision of the appeal whichever is earlier.