Section 21(3) in The Provincial Small Cause Courts Act, 1887
(3)The period of fifteen days mentioned in sub-section (2) shall be computed in accordance with the provisions of the [Indian Limitation Act, 1877 (15 of 1877)] [Now see the Limitation Act, 1963 (36 of 1963).], as though the application of the party were an application for review of judgment.
