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State of Haryana - Section

Section 153 in The Punjab Land Revenue Act, 1887

153. Computation of periods limited for appeals and application for review.

- In the computation of the period for an appeal from, or an application for the review of, an order under this Act, the limitation therefor shall be governed by the Indian Limitation Act, [1908 (IX of 1908)] [Substituted by Punjab Act 3 of 1928, section 15, for '1877'. Now of 1963.].