Section 93 in Telangana Tenancy and Agricultural Lands Act, 1950
93. Limitations.
- Every appeal and every application for revision under this Act shall be filed within sixty days from the date of the order against which the appeal or application is filed [and the provisions of section 5 and sections 12 to 24 of the Limitation Act, 1963, shall apply for the purposes of extension and computation of the said period] [Substituted by Act No.2 of 1979.].
