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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Nagaland - Subsection

Section 12(3) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971

(3)The Appellate Officer may stay the operation of any order made by the Deputy Commissioner under sub-section (1) of Section 6 or under Section 7 for such period and on such conditions as he may deem fit.