Section 52 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
52. Limitation and Court Fees.
(1)Every appeal or application for revision under this Act shall be filed within a period of sixty days from the date of the order of the Mamlatdar, Tribunal or Collector, as the case may be and the provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963, shall apply to the filing of such appeal or application for revision.(2)Notwithstanding anything contained in the Court Fees Act, 1870 every appeal or application made under this Act to the Mamlatdar, Tribunal, Collector or the [Administrative Tribunal] [The word 'the Government' substituted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] shall bear a Court fee stamp of such value as may be prescribed.
