Section 70 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
70. Limitation.
(1)A copy of every decision or order in any proceeding against which an appeal or revision is provided for under this Act shall be communicated in such manner as may be prescribed.(2)For the purposes of computing the period of limitation in respect of any appeal or application for revision against any decision or order, the date of communication of a copy of the decision or order to the appellant or applicant shall be deemed to be the date of the decision or order.(3)The provisions of section 4 and sub-section (1) and (2) of section 12 of the [Indian Limitation Act, 1908 (Central Act IX of 1908)] [Now 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.(4)Where under this Act an appeal or application for revision may be preferred to any authority or officer within a prescribed period or within such further time not exceeding a specified period as may be allowed by such authority or officer, the further time aforesaid shall be computed on and from the expiry of such prescribed period computed in accordance with the provisions of sub-sections (2) and (3).
