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Madras Presidency - Section
Section 191 in Madras Estates Land Act, 1908
191. Limitation for appeals under sections 189 and 190.
- The period of limitation for an appeal under sections 189 and 190 shall run from the date of the order or decree appealed against [***] [The words 'excluding the time occupied in obtaining a copy of such order or decree' were omitted by section 110 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and shall be as follows; that is to say: -| (a) | when the appeal lies to the District Court orDistrict Collector | Thirty days; |
| (b) | when the appeal lies to the Board of Revenue | Sixty days. |