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4[23A. Application of sections 5 and 12 of the Limitation Act.- The provisions of sections 5 and 12 of the Limitation Act, 1963 (36 of 1963), shall, so far as may be, apply to appeals under section 23.] 1. Subs. by Act 41 of 1973, s. 5, for clause (d) (w.e.f. 1-5-1973). 2. Subs. by s. 5, ibid., for "as royalty, rent or dead rent, as the case may be" (w.e.f. 1-5-1973). 3. Ins. by Act 22 of 1978, s. 5 (w.e.f. 27-5-1978).    |
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