Section 21 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
21. Limitation.
- Every appeal made under this Act to the Maharashtra Revenue Tribunal shall be filed within sixty days from the date of the award of the Collector. The provisions of section 4 and 12 of the Limitation Act, 1963, shall apply to the filing of such appeal.
