Section 17 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
17. Appeal from certain orders of Courts of Small Causes.
- Where an order specified in the provision of the Civil Procedure Code in force for the time being in United State corresponding to clause (ff) or clause (h) of sub-section (1) of Section 99 of the Indian Code of Civil Procedure, is made by a Court of Small Causes, an appeal therefrom shall lie to the High Court on any ground on which an appeal from such order would lie under the section.
