Section 228 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
228. Limitation for appeals
(1) No appeal to the Collector shall be brought after the expiration of thirty days from the date of the decree or order complained of.(2)No appeal to the revenue appellate authority shall be brought after the expiration of sixty days from the date of the decree or order complained of.(3)No appeal to the Board shall be brought after the expiration of ninety days from the date of the decree or order complained of.Review
