Section 5 in City of Bombay Municipal (Supplementary) Act, 1888
5. Period of limitation for appeals to the Bombay High Court under the two last foregoing sections.
- An appeal to the High Court of Judicature at Bombay under either of the two last foregoing sections shall, for the purposes of No. 156 of the Second Schedule to the [Indian Limitation Act, 1877] [See now article '116' of the Limitation Act, 1963 (36 of 1963).] be deemed to be an appeal under the Code of Civil Procedure in a case not provided for by No. 151 and No. 153 of that Schedule.
