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State of Mizoram - Section

Section 91 in Mizoram (Land Revenue) Act, 2013

91. Limitation of appeals.

- The limitation period for filing:-
(a)in the case of a first appeal, within thirty days from the date of the order appealed against; and
(b)in the case of a second appeal, after the expiry of sixty days from the date of the order appealed against.
Provided that if there is sufficient or reasonable ground in the delay of preferring appeal, delay may be condoned by the appellate authority.