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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Madras Presidency - Subsection

Section 15(2) in The Madras City Civil Court Act, 1892

(2)The period of limitation for an appeal from a decree or order of the City Court shall be the same as that provided by law for an appeal from a decree or order of the High Court in the exercise of its original jurisdiction.