(1)The period of limitation for an appeal against a final order [shall be ninety days for an appeal to any court] [These words were substituted for the portion beginning with the words 'shall be thirty days' and ending with the words 'appeal to the High Court' by Maharashtra 54 of 1975, Section 53.] from the date of the order appealed against.(2)The provisions of sections 5, 7, and 12 of the [Indian Limitation Act, 1908,] [See now the Limitation Act, 1963 (36 of 1963).] shall apply to the filing of such appeals.
