- [(1) The State Government may, by notification from time to time for sufficient reasons, extend the period of limitation provided under Second Proviso to Sub-section (2) or the Second Proviso to Subsection (5) of Section 4 or under Section 36-A by such further period as the they deem proper, so however, that the total period of extension shall in no event exceed two years] [Inserted vide Orissa Act No. 47 of 1975.].(2)[] [Re-numbered vide Orissa Act No. 47 of 1975.] Every appeal or application for revision under this Act unless specifically provided elsewhere in the Act shall be filed, within a period or [thirty] [Substituted vide Orissa Act No. 44 of 1976.] days from the date of the order against which such appeal or revision is preferred. The provisions of Section 4, 5, 12 and 14 of the Indian Limitation Act, 1908 (II of 1908) shall apply to the filing of such appeal or application for revision.
