Section 22 in The Rajasthan Small Causes Courts Ordinance, 1950
22. Appeal from certain orders of Courts of Small Causes.
- Where an order specified in clause (ff) or (h) of sub-section (1) of Section 104 of the Code is made by a Court of Small Causes, an appeal therefrom shall lie to the District Court on any ground on which an appeal from such such order would lie under that section.
