Section 12(a) in Telangana Survey and Boundaries Act, 1923
(a)An appeal under section 11 shall be preferred within [sixty days] [Substituted by Act No.6 of 2007.] months from the date of service of notice under [section 9 or 10,] [Substituted for the words and figures 'section 8, 9 or 10' by the Andhra Pradesh Survey and Boundaries (Amendment) Act, 1952 (Act X of 1952).] provided that the time taken to obtain a copy of the decision and of the map shall not be included in the period of [sixty days] [Substituted by Act No.6 of 2007.] allowed for appeal.
