Section 88 in Presidency Small Cause Courts Act, 1882
88. Appeal from orders under section 87.
- Any person deeming himself aggrieved by an order under [***] [The words and figures 'section 83 or' omitted by Act 10 of 1914 s. 3 and the Second Schedule.] section 87 may appeal to the High Court, and the provisions of the [Code of Criminal Procedure, [1898] [Substituted by Act 10 of 1914, s. 2 and the First Schedule.] (5 of 1898)], relating to appeal shall, so far as may be, apply to appeals under' this section.
