Section 15 in The Maharashtra Private Forests (Acquisition) Act, 1975
15. Limitation.
- Save as otherwise provided in section 6, every appeal made under this Act to the Tribunal shall be filed within a period of sixty days from the date of the award, or as the case may be, order of the Collector. The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963 shall apply to the filling of such appeal.
