Section 9 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
9. Limitation for appeals.
(1)Where an appeal lies under section 8, it may be presented-(a)if it lies to the [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] within thirty days, and(b)if it lies to the Board of Revenue, within sixty days, of the order appealed from, exclusive of the time requisite for obtaining a certified copy thereof.(2)The provisions of section 5 of the Indian Limitations Act, 1908 (central Act IX of 1908) shall apply to appeals under section 8.
