Section 31(2) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(2)an appeal from the Court shall lie to the District Court, and the appeal shall be made within sixty days from the date of the order, decision, declaration or award. In computing the period of sixty days, the provisions contained in sections 4, 5 and 12 of the Limitation Act, 1963, shall, so far as may be, apply;
