Section 18(2) in The Orissa Money-lenders' Act, 1939
(2)Where an order under Sub-section (1) is made by a Court exercising original jurisdiction, an appeal shall lie from it, within such period as may be prescribed, to the Court to which appeals from the decrees passed by such Court ordinarily lie, and the decision of the appellate Court shall be final; but no appeal shall lie from an order made under Sub-section (1) by an appellate Court in an appeal from a decree of a Court exercising original jurisdiction.
