Section 19 in Kerala Land Reforms (Tenancy) Rules, 1970
19. Period of limitation for certain interlocutory applications.
- The period of limitation specified in Article f 21 or Article 122 or Article 123 or Article 124 of the Schedule to the Limitation Act. 1963, shall, as the case may be, apply in the case of an application filed m connection with an application under sub-section (1) of Section 26,
