Section 15(4) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(4)Every first or second appeal shall be filed within thirty days from the date of the communication of the order against which the appeal is filed 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 appealed against shall be excluded.
