Section 17(2) in The Gujarat Revenue Tribunal Act, 1957
(2)An application for review under sub-section (1) by any party or, as the case may be, by the State Government shall be made within 90 days from the date of the decision or order of the Tribunal:Provided that in computing the period of limitation, the provisions of the Indian Limitation Act, 1908 (IX of 1908), applicable to applications for review, of a judgement or order of a Civil Court shall,, so far as may be, apply to applications for review under this section.
