(6)From every final order passed by the Rent Tribunal, an appeal shall lie to the Appellate Rent Tribunal, within the local limits of whose jurisdiction the premises is situated and such an appeal shall he filed within it period of [sixty days] [Substituted by Act No. 1 of 2006 (w.e.f. 22.2.2006.)] from the date of final order alongwith copy of such final order.
