Section 17(3) in The Bangalore City Civil Court Act, 1979
(3)for section 17, the following section shall be substituted, namely :-"17. Appeals from certain orders of Court of Small Causes.- An appeal shall lie from every order under section 35A and section 95 of the Code as specified in and to the extent provided by section 104 of the Code,-(a)to the High Court where the order is of the Court of Small Causes in the City of Bangalore;(b)to the District Court in other cases.";
