Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976

(1)The period of limitation for an appeal under the last foregoing section shall run from the date of the order appealed against, and shall be as follows:-
(a)when the appeal lies to the Commissioner-Sixty days;
(b)when the appeal lies to the Financial Commissioner-Ninety days.