Section 11(1) in The Criminal Law (Amendment) Ordinance, 1944
(1)The [State Government or, as thecase may be, the Central Government] [Substituted by Act 49 of 1988, Section 29, for "State Government" (w.e.f. 9.9.1988).] or any person who has shown cause undersection 4 or section 6 or has made an objection under section 4 or has made an application under section 8 or section 9, if aggrieved by any order of the District Judge under any of the foregoing provisions of this Ordinance, may appeal to the High Court within thirty days from the date on which the order complained against was passed.
