Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Entire Act] State of Karnataka - Section Section 51 in Karnataka Land Revenue Act, 1964 51. Limitation of Appeals. - No appeal shall lie,-(a)in the case of a first appeal, after the expiry of sixty days from the date of the order appealed against; and(b)in the case of a second appeal, after the expiry of ninety days from the date of the order appealed against.
