Section 24 in Bengal, Agra And Assam Civil Courts Act, 1887
24. Disposal of proceedings referred to in last foregoing section.-
(1)Proceedings taken cognizance of by, or transferred to, a Subordinate Judge or Munsif, as the case may be, under the last foregoing section shall be disposed of by him subject to the rules applicable to like proceedings when disposed of by the District Judge:Provided that an appeal from an order of the Munsif in any such proceedings shall lie to the District Judge.(2)An appeal from the order of the District Judge on the appeal from the order of a munsif under this section shall lie to the High Court if a further appeal from the order of the District Judge is allowed by the law for the time being in force.
