Section 22A in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
22A. [ Certain provisions of Limitation Act to apply to appeals and revision applications. [This section was inserted by Maharashtra 36 of 1964, Section 4.]
- The provisions of sections 4, 5 and 12 of the Limitation Act, 1963 shall, so far as may be, apply in computing the period for the filing of an appeal under section 20 or 21 or an application for revision under section 22.] [These words were substituted for the words 'the tax is due, such portion thereof as bears to the total amount of the tax due the same ratio which the rent annually payable by such occupier bears to the aggregate amount of the annual letting value thereof' by Maharashtra 26 of 2012, Section 9, (w.e.f. 3-12-2012).]
