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State of Himachal Pradesh - Section

Section 64 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

64. Computation of period limited for appeals and applications 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, 1963 (36 of 1963).