Section 64(2) in The Bengal Agricultural Income-Tax Act, 1944
(2)An appeal shall lie to [the Supreme Court] [substituted by the Adaptation of Laws Order, 1950.] from any judgment of the High Court delivered on a reference made under section 63 in any case which the High Court certifies to be a fit one for appeal to [the Supreme Court] [substituted by the Adaptation of Laws Order, 1950.].
