Section 3(1) in The Calcutta Improvement (Appeals) Act, 1911
(1)Notwithstanding anything contained in the Calcutta Improvement Act, 1911, an appeal shall lie to the Court in any of the following cases, namely: -(a)"here the decision is that of the President of the Tribunal sitting along in pursuance of clause (6) of section 77 of the said Act;(b)where the decision is that of the Tribunal, and(i)the President of the Tribunal grants a certificate that the case is a fit one for appeal, or(ii)the Court grants special leave to appeal:Provided that the Court shall not grant such special leave unless the President has refused to grant a certificate under sub-clause (i) and the amount in dispute is five thousand rupees or upwards.
