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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(5) in The Punjab Village Common Lands (Regulation) Act, 1961

(5)The period of limitation for an appeal under sub-sections (2) and (3) shall run from the date of the order appealed against, and shall be -
(a)thirty days, when the appeal lies to the Collector; and
(b)sixty days, when the appeal lies to the Commissioner.