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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(1)The period of limitation for an appeal under section 14 shall be sixty days from the date of the order appealed against:Provided that period of limitation for appeal from persons residing in the areas specified in section 7 of the Act shall be twice such period.