Section 40 in The Displaced Persons (Debts Adjustment) Act, 1951
40. General provisions relating to appeals.
Save as otherwise provided in section 41, an appeal shall lie from--(a)any final decree or order of the Tribunal, or(b)any order made in the course of execution of any decree or order of the Tribunal, which if passed in the course of execution of a decree or order of a Civil Court would be appealable under the Code of Civil Procedure, 1908 (5 of 1908). to the High Court within the limits of whose jurisdiction the Tribunal is situate.
