Every appeal under this Act shall be filed within a period of sixty days from the date of the order of the Deputy Commissioner or an officer authorised under sub-section (1) of section 77 or the Assistant Commissioner or the Prescribed Authority or the Tahsildar when the party or the legal practitioner appearing on his behalf is present at the time the order is pronounced, and in other cases within a period of sixty days from the date on which the order is communicated to the party by post. The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963, shall be applicable to such appeal.
