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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Telangana - Subsection

Section 163(3) in Telangana Land Revenue Act, 1317 F.

(3)When an order of stay of execution is passed under sub-section (1) or (2) the appellate authority or the executing officer may, at his discretion, take security from the party concerned or impose any other conditions as may be deemed fit.