Section 64BB(3) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(3)The provisions of section 4 and section 12, sub-sections (1) and (2) of the Indian Limitation Act, 1908 [(Central Act LX of 1908)] shall, so far as may be, apply to any appeal or application for revision under this Act.
