Section 14 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
14. Limitation.
- Every appeal or application for revision shall be filed within a period of 60 days from the date of the order of the Mamlatdar or Collector, as the case may be. The provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908, shall apply to the filing of such appeal or application for revision.
