49. Appeal.- (1) 3[Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Act V of 1898), and appeal from an order made by a Court under the provisions of this Act shall lie;]
(a)if passed by a Magistrate other than a District Magistrate or a Presidency Magistrate, to the District Magistrate;(b)if passed by a District Magistrate, to the Court of Sessions;(c)if passed by a Court of Session or Court of an Additional Sessions Judge or of an Assistant Sessions Judge or by a Presidency Magistrate, to the High Court.
