Section 114 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
114. Limitation.
- Every appeal or application for revision under this Act shall be filed within a period of sixty days, from the date of the order of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.], Tribunal or Collector as the case may be. The provisions of Sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908 (V of 1908), shall apply to the filing of such appeal or application for revision.
