[216. Limitation of appeals under Section 215. - (1) Every appeal under Section 215 shall be presented to the Commissioner, the Deputy Commissioner or any officer specially empowered by the [State] Government under sub-section (5) of Section 215 as the case may be, within [ninety days] from the date of the order or the decree appealed against.(2)Appeals to the Judicial Commissioner or to the High Court shall be presented within the time provided for the presentation of appeals to a District Judge or the High Court, as the case may be, under the Code of Civil Procedure, 1908 (V of 1908) by the law for the time being in force for the limitation of appeals.]
