Section 6 in Haryana Dohlidar, Butimar, Bhondedar anti Muqararidar (Vesting of Proprietary Rights) Act, 2010
6. Limitation.
- 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, namely:-(a)when the appeal lies to the Commissioner sixty days; and(b)when the appeal lies to the Financial Commissioner ninety days.
