(1)An appeal from an order made by a court under sections 8, 9, 10, 11, 12, 15, 16, 17, 18, 21, 34, 38, 40, or 64 shall lie -(a)if passed by a Juvenile Court or by a [Judicial Magistrate of the second class] [Substituted for the words 'magistrate of the second or third class' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] while not acting as a Juvenile Court, to the [Chief Judicial Magistrate] [Substituted for the words 'District Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.];(b)if passed by a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964, section 2 and schedule, Part III.] of the first class while not acting as a Juvenile Court, to the Court of Sessions; and(c)If passed by the Court of Sessions, to the High Court.(2)No appeal shall lie from any order passed in any such appeal.(3)Any order passed under the provisions of this Act and not subject to appeal under sub-section (1) may be revised by the High Court:
