Section 2(1) in THE CONSTITUTION (THIRTIETH AMENDMENT) ACT, 1972
(1)An appeal shall lie to the Supreme Court from any judgment, decree or final order in a civil proceeding of a High Court in the territory of India if the High Court certifies-(a)that the case involves a substantial question of law of general importance; and(b)that in the opinion of the High Court the said question needs to be decided by the Supreme Court.".
