Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(2)For the purpose of computing the period of limitation in respect of any appeal or application for revision against any decision or order, the date of receipt of.a copy of the decision or order by the appellant or applicant shall be deemed to be the date of the decision or order.