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[Cites 0, Cited by 3] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3) in The Chennai City Civil Court Act, 1892

(3)A second appeal shall lie to the High Court from any decree passed by the Principal or an Additional Judge in the exercise of his appellate jurisdiction on all or any of the grounds mentioned in section 100 of the Code of Civil Procedure, 1908 (Central Act V of 1908).