(1)An appeal shall lie from any of the 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 14 amending or refusing to amend a decree;(b)An order under section 15 amending or refusing to amend a decree or entering or refusing to enter satisfaction in respect of a decree;(c)An order under section 18 directing or refusing to direct the refund of any excess realised in execution of a decree;(d)An order under section 19 setting aside or refusing to set aside any sale or foreclosure of immovable property;(e)An order under section 20 directing or refusing to direct the repayment of any purchase money realised 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).
