Section 43(2) in The Hyderabad Agricultural Debtors Relief Act, 1956
(2)An appeal from the Court shall lie to the District Court, and the appeal, shall be made within sixty days from the date of the order or award, as the case may be. In computing the period of sixty days the provisions contained in sections 4, 5 and 12 of the Indian Limitation Act, 1908, shall, so far as may apply :[* * *] [Proviso to sub-section (2) was omitted by Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]
