Section 20 in The Bombay Inams (Kutch Area) Abolition Act, 1958
20. Limitation.
- Every appeal made under this Act to the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall be filed within a period of sixty days from the date of the award of the Collector. The provisions of the sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908 (IX of 1908), shall apply to the filing of such appeal.
