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Land Acquisition Act, 1894 54.Appeals in proceedings before Court:- Subject to the
provisions of the Code of Civil Procedure, 1908 applicable to appeals from the
original decrees, and notwithstanding anything to the contrary in any enactment
for the time being in force, an appeal shall only lie in any proceedings under
this Act to the High Court from the award, or form any part of the award, of
the Court and from any decree of the High Court passed on such appeal as
aforesaid as appeal shall lie of the Supreme Court subject to the provisions
contained in section 110 of the Code of Civil Procedure, 1908, and in Order XLV
thereof.]    |
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