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24. Appeal from certain orders of Courts of Small Causes. Where an order specified in3[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 4 [on any ground on which an appeal from such order would lie under that section].    |
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