Section 36 in Delhi and Ajmer Rent Control Act, 1952
36. Limitation.
- Subject to the provisions of Part II and Part III of the Indian Limitation Act, 1908 (IX of 1908), any person aggrieved by a decree or an order passed in any case under this Act may prefer an appeal-(a)where it lies to any court other than the High Court within thirty days from the date of such decree or order; and(b)where it lies to the High Court, within sixty days from the date of such decree or order.
