Section 94 in Kerala Land Reforms (Tenancy) Rules, 1970
94. Time for appeal.
(1)Any appeal from the orders of the Land Tribunal shall be filed within sixty days from the date of the order appealed against.(2)Any petition to the High Court against any final order passed in an appeal against the orders of the Land Tribunal or any final order passed by the Land Board [for Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973.] shall be preferred within [forty five days] [Substituted by SRO No. 381/71, published in K.G dated 16/10/1971, for 'ninety days'.] of the date of the order against which the petition is to be preferred:[Provided that the time within which such a petition may be preferred by the Government shall be [one year] [Added by SRO. No. 137/78dated 01/2/1978, published in K.G Extraordinary No. 90dated 13/02/1978.] from the date of the order against which the petition is to be preferred.](3)In computing the time prescribed under sub-rule (1) or sub-rule (2), the time requisite for obtaining an attested copy of the order shall be excluded.
