Section 64BB in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
64BB. [ Limitation [Inserted by section 10 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).]
(1)A copy of every decision or order in any proceeding against which an appeal or revision is provided for under this Act shall be communicated in such manner as may be prescribed.(2)For the purpose of computing the period of limitation in respect of any appeal or application for revision against any decision or order, the date of communication of copy of the decision or order to the appellant or applicant shall be deemed to be the date of the decision or order.(3)The provisions of section 4 and section 12, sub-sections (1) and (2) of the Indian Limitation Act, 1908 [(Central Act LX of 1908)] shall, so far as may be, apply to any appeal or application for revision under this Act.(4)Where under this Act an appeal or application for revision may be preferred to any authority or officer within a prescribed period or within such further time not exceeding a specified period as may be allowed by such authority or officer, the further time aforesaid shall be computed on and from the expiry of such prescribed period computed in accordance with the provisions of sub-sections (2) and (3).]
