Section 3E in The Hyderabad (Abolition of Cash Grants) Act, 1952
3E. Limitation for appeals.
- Every appeal made under this Act to the Maharashtra Revenue Tribunal shall be filed within a period of sixty days from the date of the award of the Collector. The provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908, shall apply to the filing of such appeal.
