(1)An appeal shall lie to the High Court from an award made under this Chapter, in any of the following cases, namely :-(a)where the decision is that of the President of the Tribunal sitting alone in pursuance of clause (b) of sub-section (1) of section 76;(b)where the decision is that of the Tribunal, and(i)the President of the Tribunal grants a certificate that the case is a fit one for appeal, or(ii)the High Court grants special leave to appeal :Provided that the High Court shall not grant such special leave unless the President of the Tribunal has refused to grant a certificate under sub-clause (i) and the amount in dispute is not less than five thousand rupees.(2)An appeal under clause (b) of sub-section (1) shall only lie on (one or more of) the following grounds, namely :-(i)the decision being contrary to law or to some usage having the force of law;(ii)the decision having failed to determine some material issue of law or usage having the force of law;(iii)a substantial error or defect in the procedure provided by the Land Acquisition Act, 1894, which may possibly have produced error or defect in the decision of the case upon the merits.(3)Subject to the provisions of sub-sections (1) and (2), the provisions of the Code of Civil Procedure, 1908, with respect to appeals from original decrees shall, so far as may be, apply to appeals under this section.(4)An appeal under this section shall be deemed to be an appeal under the Code of Civil Procedure, 1908, within the meaning of article 156 of the First Schedule to the Indian Limitation Act, 1908.(5)The Court of the District Judge, Howrah, shall, on application, execute any order passed by the High Court on appeal under this Act as if it were a decree of that Court.
