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State of Maharashtra - Section

Section 17 in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

17. Limitation.

- Every appeal made under this Part to the Maharashtra Revenue Tribunal shall be filed within 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.