Section 25 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
25. Appeals in proceedings before court.
- Subject to the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) applicable to appeals from original decrees, and notwithstanding anything to the contrary in any enactment for the time being in force, an appeal shall only lie in any proceedings under this Act to the High Court from the award, or from any part of the award, of the Court and from any decree of the High Court passed on such appeal as aforesaid an appeal shall lie to the Supreme Court subject to the provisions contained in Order XLV-A of the Code of Civil Procedure, 1908 (Central Act V of 1908).
