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State of Punjab - Section

Section 83 in The Punjab Tenancy Act, 1887

83. Computation of periods limited for appeals and applications for review.

- In the computation of the period for an appeal from or an application for the review of an order under this Act, the limitation therefor shall be governed by the Indian Limitation Act, 1877.[ ] [Substituted for the words 'Chief Court' by Act 18 of 1919.]