Section 22 in Jammu and Kashmir Agrarian Reforms Act, 1976
22. Limitation for appeals
(1) The period of limitation shall be sixty days in the case of an appeal from the date of the order appealed from:Provided that the period of limitation relating to cases in the district of Ladakh, in the sub-division of Gurez, in Machhil Illaqa of Tehsil Kupwara and Tehsil Karnah in the district of Baramulla, in Tehsil Gool Gulabgarh, in Niabat Panchari of Tehsil Udhampur, in the territorial jurisdiction of Police Station, Dudoo Basantgarh and Bermen and Gobin Illaqas of Tehsil Ramnagar and in the Thakra Kote and Nagote Illaqas of Tehsil Reasi in the district of Udhampur; in Tehsil Budhal in the district of Rajouri; in Niabat Banni in the district of Kathua; and in Marew Warwan and Paddar Illaqas of Kishtwar in the district of Doda ; and such other areas as may be notified by the Government shall be one hundred and twenty days.(2)Save as otherwise provided in sub-section (1), the provisions of the Jammu and Kashmir Limitation Act, Samvat 1995 shall apply to appeals under this Act:Provided that notwithstanding anything contained in section 9 of the Jammu and Kashmir Limitation Act, Samvat 1995, the period intervening 25th March, 1975 and the commencement of this Act shall be excluded in computing the period of limitation applicable to appeals.
