Section 43(1) in The Hyderabad Agricultural Debtors Relief Act, 1956
(1)An appeal shall lie -(i)from every order passed under sub-section (3) of section 8;(ii)from every order passed under section 18;(iii)from every order passed under section 24;(iv)from every order passed under section 28;(v)from every order passed under sub-section (2) of section 36;(vi)from every award made under this Act other than an award made in terms of a settlement under sub-section (4) of section 8 or under section 8 or under section 9 or an award made under section 33 before the making of which the creditor's agreement has been obtained under sub-section (1) thereof or an award before the making of which neither the debtor nor any of the creditors produced evidence to enable the Court to determine the amount of debt due from the debtor;(vii)from an order made under sub-section (1) or (2) of section 55 adjudicating the debtor an insolvent, provided that no appeal shall lie from such order except on the ground that the insolvent has failed to disclose all the material facts relating, to his assets and liabilities.
