Section 10 in The Saurashtra Estate Acquisition Act, 1952
10. Limitation.
- Every appeal made under this Act to the Saurashtra Revenue Tribunal shall be filed within a period of sixty days from the date of the award of the Collector. The provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908 shall apply to the filling of such appeal;
