Save as expressly provided in this Act or the rules made thereunder, the period of limitation for an appeal under section 54 shall run from the date of the order appealed against and shall be as follows, that is to say-(a)when the appeal lies [to a Collector] [Substituted by West Bengal Act No. 50 of 1981, dated 24.3.1966 with retrospective effect from 7.8.1969.]thirty days:(b)when the appeal lies to the Commissioner of a Divisionsixty days;(c)[Omitted].
