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).