Section 35 in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
35. Appeal.
(1)Any petitioner or creditor aggrieved by any order of the Court under sub-section (1) of section 20 or section 26 or section 34 may, within thirty days from the date of such order, appeal to the Court ordinarily hearing appeals from a decision of such first mentioned Court.(2)On admission of an appeal under sub-section (1), the Court shall pass such order thereon as it thinks fit, and this order shall be final and shall not be subject to revision.
