(2)(a)The period of limitation for an appeal from a decree or order of the City Civil Court shall be thirty days from the date of such decree or order.(b)The provisions of the Indian Limitation Act, 1908, other than the portion of sub-section (2) of section 29 thereof, beginning with the words ",and for the purpose of determining" and ending with the words "shall not apply", shall apply to all suits and proceedings triable by the City Civil Court and to appeals and applications under this Act to the High Court from or in respect of any suit or proceedings.
