Section 19(2) in West Bengal Land Reforms Act, 1955
(2)The period within which the appeal mentioned in sub-section (1) must be filed shall be thirty days from the date of the order appealed against :Provided that an appeal against any order referred to in sub-section (2) of section 18A made before the commencement of the West Bengal Land Reforms (Amendment) Act, 1960 may be filed within ninety days of such commencement :Provided further that the provisions of section 5 of the Indian Limitation Act, 1908 shall apply to an appeal under this section.
