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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in Orissa Land Encroachment Act, 1947

(2)Pending the disposal of any appeal or revision, the Collector or the Revenue Commissioner, as the case may be, may suspend the execution of the decision or order appealed against or sought to be revised.