Section 24 in The Provincial Small Cause Courts Act, 1887
24. Appeal from certain orders of Courts of Small Causes.
- Where an order specified in [clause (ff) or clause (h) of sub-section (1) of section 104 of the Code of Civil Procedure, 1908 (5 of 1908)] [Substituted by Act 9 of 1922, Section 5, for "section 588, clause (29) of the Code of Civil Procedure" .] 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 order would lie under that section.] [Inserted by Act 9 of 1922, Section 5.]
