Section 29(1A) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1A)Every appeal under sub-section (1) shall be made within thirty days from the date of the decree or order, as the case may be:Provided that in computing the period of limitation prescribed by this sub- section the provisions contained In sections 4,5 and 12 of the Indian Limitation Act, 1908, shall so far as may be, apply.
