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[Cites 0, Cited by 0] [Section 315] [Entire Act]

State of Maharashtra - Subsection

Section 315(6) in Maharashtra Land Revenue Code, 1966

(6)Every appeal or application for revision made under this section shall be filed within a period of sixty days from the day of the order or decision of the Collector. The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963, shall apply to the filing of such appeal or application for revision: