Section 7(2) in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Act, 1961
(2)[ The provisions of section 4 and of sub-sections (1) and (2) of section 12 of the Limitation Act, 1963 (Central Act 36 of 1963) shall, as far as may be, apply to any appeal under sub-section (1).] [[This sub-section was substituted for the following sub-section by section 3 of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Amendment Act, 1964 (Tamil Nadu Act 24 of 1964):-
