(1)The Federal Legislature may by Act provide that in such civil cases as may be specified in the Act an appeal shall he to the Federal Court from a judgment decree or final order of a High Court in British India without any such certificate as aforesaid, but no appeal shall lie under any such Act unless-(a)the amount or value of the subject matter of the dispute in the court of first instance and still in dispute on appeal was and is not less than fifty thousand rupees or such other sum not less than fifteen thousand rupees as maybe specified by the Act, or the judgment decree or final order involves directly or indirectly some claim or question respecting property of the like amount or value ; or(b)the Federal Court gives special leave. to appeal.(2)If the Federal Legislature makes such pro- vision as is mentioned in the last preceding subsection, consequential provision may also be made by Act of the-coat' Federal Legislature for the abolition in whole or in part of direct appeals in civil cases from High Courts in British India to His Majesty in Council, either with or without special leave.(3)A Bill. or amendment for any of the purposes specified in this section shall not be introduced into, or moved in, either Chamber of the Federal Legislature without the previous sanction of the Governor-General in his discretion.GOI.207
