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Bengal Presidency - Section

Section 88 in Presidency Small Cause Courts Act, 1882

88. Appeal from orders under section 87. - Any person deeming himself aggrieved by an order under [* * *] section 87 may appeal to the High Court, and the provisions of the [Code of Criminal Procedure, 1898] relating to appeals shall, so far as may be, apply to appeals under this section.