Section 129(2) in The Bombay Land Revenue Code, 1879
(2)[ Any suit instituted in a Civil Court to set aside any order passed by the Collector under sub-section (1), in respect of any land situate within the site of a village, town or city, shall be dismissed (although limitation has not been set up as a defence) if it has not been instituted within one year from the date of the order.] [Section 129 was numbered as sub-section (1) of that section and sub-section (2) was added by Bombay 11 of 1912, section 2.]
