Section 35 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
35. Limitation for appeals.
- Every appeal under this Act shall be filed within a period of [fifteen days] [These words were substituted for the words 'sixty days' by Maharashtra 2 of 1976, Section 12.] from the date of the decision, order, declaration or award of the Collector. The provisions a section 4, 5, 12 and 14 of the Indian Limitation Act, 1908, shall apply to the filing of such appeal.
