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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in The Punjab Restitution of Mortgaged Lands Act, 1938

(1)The period of limitation for an appeal under the last foregoing section shall run from the date of the order appealed against, and shall be as follows :
(a)when the appeals lies to the Commissioner - Sixty days;
(b)when the appeal lies to the Financial Commissioner - Ninety days.