Section 62 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
62. Limitation for appeals.
- The period of limitation for an appeal under the last foregoing section shall run from the date of the order or decree appealed against, and shall be as follows, that is to say -(a)when the appeal lies to the Collector-thirty days;(b)when the appeal lies to the Commissioner-sixty days; and(c)when the appeal lies to the Financial Commissioner- ninety days.
