Section 100 — To alter or set aside any decision or order of a civil court in any proceeding other than a suit or any act or order of

To alter or set aside any decision or order of a civil court in any proceeding other than a suit or any act or order of an officer of Government in his official capacity. One year. The date of the final decision or order by the court or the date of the act or order of the officer, as the case may be.

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