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State of Gujarat - Section

Section 15 in Gujarat Devasthan Inams Abolition Act, 1969

15. Limitation.

- Every appeal made under this Act to the Gujarat Revenue Tribunal shall be filed within a period of sixty days from the date of the award of the Collector. The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963 shall apply to the filing of such appeal.