Section 44 in The M.P. Ceiling On Agricultural Holdings Act, 1960
44. Limitation.
- Every appeal or application for revision under this Act unless specifically provided otherwise in the Act, shall be filed within a period of sixty days from the date of the order against which such appeal or revision in preferred. The provisions of Sections 4, 5, 12 and 14 of [Indian Limitation Act, 1908 (IX of 1908)] [the See now the Limitation Act No. 1963 (36 of 1963).], shall apply to the filing of such appeal or application for revision.
