LexSection 15 — Appeals.
The Madras City Civil Court Act, 1892
(1) The Court authorized to hear appeals from the City Court shall be the High Court. (2) The period of limitation for an appeal from a decree or order of the City Court shall be the same as that provided by law for an appeal from a decree or order of the High Court in the exercise of its original jurisdiction.Open in Lexace · Ask the AI about this section