Section 9(1) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
(1)Every appeal under sub-section (9) of Section 8, shall be made within a period of ninety days from the date of receipt of notice of the decision of the Collector regarding the assessment or market value of land in the form of a petition addressed to the State Government. The provisions of Section 4, 5, 21 and 14 of the Limitation Act, 1963, shall apply to the filing of such appeal.
