Section 8(c) in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
(c)An appeal under Sub-section (2) of Section 9 shall be made within 30 days of the receipt of the order under Section 9 and the provisions of Sections 5 and 12 of the Indian Limitation Act, 1908. shall apply to such an appeal for the purpose of computation.
