Section 14 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
14. Limitation.
- Every appeal made under this Act to the Bombay Revenue Tribunal shall be filed within a period of sixty days from the date of the award of the Collector. The provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908, shall apply to the filing of such appeal.
