(2)[Decrees and orders passed in the suits and applications referred to in sub-section (1)] [Substituted for the words brackets, 'and figure 'Decrees and orders passed under sub-section (1)' by section 108(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall be subject to appeal as provided in the sixth column of Parts A and B of the Schedule.
