(1)An appeal shall lie from any of the following orders passed by a court under this Act, as if such order related to the execution, discharge or satisfaction of a decree within the meaning of section 47 of the Code of Civil Procedure, 1908:(a)An order under sub section (1) of Section 18 amending or refusing to amend a decree;(b)An order under section 19 amending or refusing to amend a decree or entering or refusing to enter satisfaction in respect of decree.(c)An order under clause (a) of sub section (4) of section 19A declaring the amount due to the creditor or declaring the debt to have been discharged;(cc)An order under clause (b) of sub section (4) of section 19A dismissing the application on the ground that the debtor was not an agriculturist;(d)An order under section 22 directing or refusing to direct the refund of any excess realized in execution of a decree; (e) An order under section 23, section 23A or section 23B setting aside or refusing to set aside any sale or foreclosure of immovable property;(f)An order under section 24 directing or refusing to direct the repayment of any purchase money realised in execution of a decree.
