Section 160 in Telangana Land Revenue Act, 1317 F.
160. Period of limitation.
- Except as otherwise provided in this Act the period of limitation for the appeal preferred under section 158 shall be as follows:-(1)when the appeal is against the order or decision of an officer lower in rank to a [*] [Amended by Act No.III of 1355 Fasli.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 Fasli.] or [Settlement Commissioner] [Substituted for the words 'Madadgar Nazim Paimaish Bandobast or Madagar Nazim Land Records' (the Assistant Commissioner of Survey Settlement or the Assistant Commissioner of Land Records) by A.P.A.O. 1957.], 60 days;(2)in all other cases, 90 days.
