252. Appeal to High Court to be heard by Division Bench.
- (i) Subject to provisions of sections 45-N(l) of the Act, an appeal shall lie from an order or decision of a Judge in a Civil Proceeding under the Act of the High Court.(ii)The Appeal shall be heard by a Division Court consisting of two Judges or more than two Judges if the Chief Justice so directs, other than the Judge whose decision is appealed from.
