(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 (Central Act V 1908):-(a)An order under sub-section (1) of section 15 amending or refusing to amend a decree;(b)An order under section 16 amending or refusing to amend a decree or entering or refusing to enter satisfaction in respect of a decree;(c)An order under clause (a) of sub-section (4) of section 17 declaring the amount due to the creditor or declaring the debt to have been discharged;(d)An order under clause (b) of sub-section (4) of section 17 dismissing the application on the ground that the debtor was not a debtor within the meaning of section 3(3);(e)An order under section 20 directing or refusing to direct the refund of any excess realised in execution of a decree;(f)An order under section 21 setting aside or refusing to set aside any sale or foreclosure of immovable property;(g)An order under section 22 directing or refusing to direct the repayment of any purchase money realised in execution of a decree.
