Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 21 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955 21. Limitation for appeals. - No appeal shall be brought after the expiration of sixty days from the date of the order complained of.
