Section 94 in The Tripura Land Revenue And Land Reforms Act, 1960
94. Limitation of appeals.
(1)No appeal shall lie,-(a)in the case of a first appeal, after the expiry of thirty days from the date of the order appealed against; and(b)in the case of a second appeal, after the expiry of sixty days from the date of the order appealed against.(2)In computing the above periods, the time required to obtain copies of the order appealed against shall be excluded.
