Section 66 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
66. Limitation for appeals.
- Every appeal under this Act shall be presented,-(a)to the tribunal appointed under clause (d) of Section 57 or to the Commissioner, within ninety days from the date of the order appealed against; and(b)to the Deputy Commissioner or to the Sub-divisional Officer within sixty days of the order appealed against.
