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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(2)In respect of any order passed under the Act, which is subject to appeal or revision, the appellate or the revising authority, as the case may be, may suspend the execution of the order pending its decision on the appeal or revision.