LexSection 24 — Appeal from certain orders of Courts of Small Causes.
The Provincial Small Cause Courts Act, 1887
Where an order specified in 1 [clause (ff) or clause (h) of sub-section (1) of section 104 of the Code of Civil Procedure, 1908 (5 of 1908),] is made by a Court of Small Causes, an appeal therefrom shall lie to the District Court 2 ]on any ground on which an appeal from such order would lie under that section].Open in Lexace · Ask the AI about this section