Section 113(2) in The Gujarat Panchayats Act, 1993
(2)Any suit instituted in any Civil Court after the expiration of one year from the date of the communication of any order passed by the Collector under sub-section (1), or if one or more appeals have been made against such order within the period of limitation then, from the date of communication of any order passed by the final appellate authority as determined according to section 204 of the Bombay Land Revenue Code (V of 1879), shall be dismissed (although limitation has not been set up as a defence) if the suit is brought to set aside, such order or if the relief claimed is inconsistent with such order, provided that the plaintiff has received due notice of such order.
