Section 43(2) in The Maharashtra Agricultural Debtors Relief Act, 1947
(2)[ an appeal from the Court shall lie to the District Court, and the appeal shall be made within sixty days from the date of the coming into force of the Bombay Agricultural Debtors Relief (Amendment) Act, 1948, or from the date of the order or award, as the case may be whichever is later. In computing the period of sixty days the provisions contained in sections 4, 5 and 12 of the Indian Limitation Act, 1908, shall, so far as may be, apply;] [This clause was substituted for the original by Bombay 70 of 1948, Section 14(3).]
