(1) No appeal to the Settlement Officer, the Record Officers or the Deputy Commissioner or to an Additional Collector empowered to hear appeals shall be brought after the expiration of 30 days from the date of the order complained of, unless otherwise specially provided by or under this Act or the Delhi Land Reforms Act, 1954.(2)No appeal or second appeal to the Chief Commissioner shall be brought after the expiration of 60 days from the date of the order complained of.
