Section 14 in The Bombay Rent-Free Estates Act, 1852
14. Procedure in appeal.
Setting aside decrees.In all cases where a person may be desirous of appealing against any decision of the Inam Commissioner or his Assistants, he shall apply by a petition, addressed to the authority by whom, according to rule 2, his appeal is cognizable, which petition shall be presented to such authority within one hundred days from the date of the decree appealed against, a copy of which must accompany the petition of appeal and no appeal which is not so made shall be admitted, without proof of the existence of a just and necessary cause for its not having been preferred in due time; and it is hereby provided that no decree passed by the Inam Commissioner or any of his Assistants shall be liable to be act aside for want of form in the proceedings, but only for matters affecting the justice of the decision.
