Section 9A(1) in The Chennai City Tenants Protection Act, 1921
(1)An appeal shall lie from an order passed by a Court under section 6, section 7, section 7-A or section 9 to the Court to which an appeal would lie from any decree passed by the former Court and the decision in such appeal shall be final:Provided that from an order passed-(i)by the Chief Judge of the Presidency Small Cause Court, an appeal shall lie to the High Court, and(ii)by any other Judge of the Presidency Small Cause Court, an appeal shall lie to the Chief Judge.]
