Section 166 in The Himachal Pradesh Land Revenue Act, 1953
166. Computation of periods limited for appeals and application for review.
- In the computation of the period for an appeal from, or an application for the review of, an order under this Act, the limitation therefor shall be governed by [the Limitation Act, 1963] [Substituted for words and figure 'the Indian limitation Act, 1908' by section 25 (ii) of HP. Act 21 of 1976.] (36 of 1963.)
