Section 15(4) in The Chennai City Civil Court Act, 1892
(4)Subject in other respects to the provisions of the [Indian Limitation Act, 1908] [See now the Limitation Act, 1963 (Central Act 36 of 1963).] (Central Act IX of 1908), the period of limitation for an appeal from a decree or order in any of the cases specified in sub-sections (1) and (3) shall be ninety days and in any of the cases specified in sub-section (2) shall be thirty days.
