(2)No such appeal shall be preferred, after one month from the date of the publication of the notice required under Sub-section (1) of Section 152, or the service of the notice required under Sub-section (2) of the said section, or after the expiration of one month from the date of service of the first notice of demand for payment at the rate in respect of which the appeal is preferred, whichever period shall last expire :[* * *] [Omitted vide Orissa Act No. 12 of 1953.].
