Section 47A(7) in The Stamp Act, 1977 (1920 A. D.)
(7)The appeal shall be filed within thirty days from the date of the communication of the order against which the appeal is filed, along with a certified copy of the order to which objection is made and shall be presented and verified in such manner as may be prescribed:Provided that in computing the period aforesaid, the time requisite for obtaining a copy of the order to which objection is made and shall be presented and verified in such manner as may be prescribed:
