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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(4) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952

(4)The period of limitation for an appeal under this section shall run from the date of the award or order appealed against and shall be as follows :-
(a) when the appeal lies to the Commissioner Sixty days.
(b) when the appeal lies to the Financial Commissioner Ninety days.