Section 8 in The Slum Areas (Improvement And Clearance) Rules, 1957
8. [ Period of limitation for filing appeals. [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(3).] - An appeal under sub-section (7) of section 10 or section 20 of the Act shall be fixed within a period of thirty days from the date of communication of the order appealed against.]
