Section 15 in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
15. Limitation for appeals.
- Every appeal made under this Regulation to the Maharashtra Revenue Tribunal shall be filed within a period of sixty days from the date of the decision or as the case may be, the award of the Collector. The provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908, shall apply to the filling of such appeal.
