Section 37 in The Central Provinces Court of Wards Act, 1899
37. Appeals.
- An appeal shall lie from every order passed under this Act, whether original or on appeal,-(a)if the order is that of a [Commissioner] [See the Central Provinces and Berar Commissioner's (Construction of References) Act, 1948 (LXI of 1948).], to the State Government;(b)if the order is that of a Deputy Commissioner, to the [Commissioner] [See the Central Provinces and Berar Commissioner's (Construction of References) Act, 1948 (LXI of 1948).];(c)in all other cases, to the Deputy Commissioner :Provided that in no case shall a third appeal lie.
