58HH. [ Appeal. [Inserted By M.P. Act. No. 13 of 1968.]
- An appeal shall lie against every order passed under Section 58-H to the authority competent to hear appeals under sub-section (1) of Section 44 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959), from an officer of the same grade under the said Code and the provisions of sub-section (2) of the said section shall thereon apply accordingly :Provided that no appeal shall be entertained unless-(i)in the case of first appeal, it is filed within 60 days from the date of the order appealed against; and(ii)in the case of second appeal, it is filed within 90 days from the date of the order appealed against.Provided further that-(I)in computing the period aforesaid, the time requisite for obtaining a copy of the order appealed against shall be excluded; and(II)the provisions of Section 5 of the Limitation Act, 1963 (No. 36 of 1963), shall apply to such appeals.
