Section 15 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
15. Limitation for appeal.
(1)The period of limitation for an appeal under section 14 shall be sixty days from the date of the order appealed against:Provided that period of limitation for appeal from persons residing in the areas specified in section 7 of the Act shall be twice such period.(2)In computing the period of limitation for an appeal under this section the period requisite for obtaining copies of the order appealed against shall be excluded.(3)The provisions of section 5 of the Jammu and Kashmir Limitation Act 1995, shall apply to all appeals under this Act.
