Section 33 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
33. Period of limitation.
(1)The period of limitation for a second appeal under section. 31 shall be ninety days from the date of the decree appealed against.(2)In computing such period and in all other respects not herein specified the period of limitation of the appeal shall be governed by the provisions of the Indian Limitation Act, 1908 . (9 of 1908 )
