(1)Any party aggrieved by a final order or decree passed in any suit, application or proceeding specified in Column 3 of the Third Schedule, may prefer a first appeal to the Court or officer specified against it in Column 5, where such order or decree was passed by a Court or officer specified against it in Column 4 thereof.(2)A first appeal shall also lie against an order of the nature specified -(a)in Section 47 of the Code of Civil Procedure, 1908; or(b)in Section 104 of the said Code; or(c)in Order XLIII Rule 1 of the First Schedule to the said Code.(3)The period of limitation for filing a first appeal under this section shall be thirty days from the date of the order or decree appealed against.
