Section 23(3) in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
(3)The provisions of section 4 and sub-section (1) and sub-section (2) of section 12 of the Limitation Act, 1963 (Central Act 36 of 1963) shall, so far as may be, apply to any appeal or application for revision under this Act.
