Section 42A in The M.P. Ceiling On Agricultural Holdings Act, 1960
42A. [ Bar to grant stay. - No stay shall be granted by appellate authority under Section 41 or by the revisional authority under Section 42 :
Provided that the stay granted before 1st November, 1988 shall on 1st November, 1988 stand vacated.] [Inserted by M.P. Act No. 8 of 1989. (w.e.f. 1-11-1988).]
