Section 25A in Tamil Nadu Agriculturists Relief Act, 1938
25A. [ Appeals. [Inserted by section 3 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1943 (Tamil Nadu Act XV of 1943), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948). This should be deemed to have come into operation on the 27th October 1939.]
(1)An appeal shall lie from any of the Appeals, following orders passed by a Court under this Act, as if such order related to the execution, discharge or satisfaction of a decree within the meaning of section 47 of the Code of Civil Procedure, 1908 (Central Act V of 1908):-(a)An order under sub-section (1) of section 18 amending or refusing to amend a decree;(b)An order under section 19 amending or refusing to amend a decree or entering or refusing to enter satisfaction in respect of a decree;(c)An order under clause (a) of sub-section (4) of section 19-A declaring the amount due to the creditor or declaring the debt to have been discharged;(cc)[ An order under clause (b) of sub-section (4) of section 19-A dismissing the application on the ground that the debtor was not an agriculturist;](d)An order under section 22 directing or refusing to direct the refund of any excess realized in execution of a decree;(e)An order under [section 23, section 23-A [(section 23-B or section 23-C)] [These words, figures and letters were substituted by section 8 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1950 (Tamil Nadu Act XXIV of 1950) for the xvords, figures and letter 'section 23 or section 23-A', the words 'or section 23-A' having been inserted by Tamil Nadu Act XXIII of 1948, section 15(ii).] setting aside or refusing to set aside any sale or foreclosure of immovable property;(f)An order under section 24 directing or refusing to direct the repayment of any purchase money realized in execution of a decree.(2)From any order passed on an appeal presented to it under the provisions of sub-section (1) by a Court subordinate to the High Court, an appeal shall lie to the High Court on any of the grounds mentioned in sub-section (1) of section 100 of the Code of Civil Procedure, 1908 (Central Act V of 1908).]
