Section 72(1) in The East Punjab Children Act, 1949
(1)An appeal from an order made by a court under sections 8, 9, 10, 11, 12, 15, 16, 17, 18, 21, 34, 38, 40, or 64 shall lie -(a)if passed by a Juvenile Court or by a [Judicial Magistrate of the second class] [Substituted for the words 'magistrate of the second or third class' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] while not acting as a Juvenile Court, to the [Chief Judicial Magistrate] [Substituted for the words 'District Magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.];(b)if passed by a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964, section 2 and schedule, Part III.] of the first class while not acting as a Juvenile Court, to the Court of Sessions; and(c)If passed by the Court of Sessions, to the High Court.
