Section 23 in Small Causes Court Act, 1968 (1911 A. D.)
23. Appeals from certain order of Court of Small Causes.
- Where an order specified in [clause (h) or clause (b) of sub-section (1) of section 104 of the Code of Civil Procedure, 1977] [Substituted by Act IV of 1988, for 'Section 588 clause 29 of the Code of Civil Procedure'.] is made by a Court of Small Causes, an appeal therefrom shall lie to the [District Court, on any ground on which an appeal from such order would lie under that section] [Substituted by Act IV of 1988, for 'Chief Judge'.].
