Section 15(2) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

[Cites 0, Cited by 0] [Section 15] [Entire Act]

(2)The period of limitation for an appeal under this section shall run from the date of the award or order appealed against and shall be as follows :

(a) when theappeal lies to the Collector	...	30 days
(b) when theappeal lies to the[Commissioner] [Now Divisional Commissioner.]or the Financial Commissioner	...	60 days

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