Section 39 in The Gujarat Agricultural Lands Ceiling Act, 1960
39. Limitation for appeals and applications for revision.
- [Save as otherwise provided in this Act every appeal] [These words were substituted for the words 'Every appeal' by Gujarat 2 of 1974, Section 26.] or application for revision under this Act shall be filed within a period of sixty days, from the date of the order of the Mamlatdar, Tribunal or Collector as the case may be. The provisions of Sections 4,5, 12 and 14 of the Indian Limitation Act, 1908 (IX of 1908) shall apply to the filing of such appeal or application for revision.
