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 1] [Section 264] [Entire Act] State of Andhra Pradesh - Subsection Section 264(2) in Andhra Pradesh Panchayat Raj Act, 1994 (2)The Government may stay the execution of any such decision or order pending exercise of their powers under sub-Section (1) in respect thereof.
