Section 9A(2) in The Chennai City Tenants Protection Act, 1921
(2)[ Subject in other respects to the provisions of the Limitation Act, 1963 (Central Act 36 of 1963), the period of limitation for ah appeal from an order in any of the cases specified in sub-section (1) shall be,-(i)if such appeal lies to the High Court, ninety days from the date of the order, and(ii)if such appeal lies to any other Court, or to the Chief Judge of the Presidency Small Cause Court, thirty days from the date of the order.]
