Section 8 in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
8. Limitation.
- Every appeal made under this Act to the Bombay Revenue Tribunal shall be filed within a period of sixty days from the date of the award of the Collector The provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908 shall apply to the filing of such appeal.
