Report No. 10

123. Section 54.-

Section 54 has been split into two parts.1 We have added two new sub-section3 to provide (a) that no second appeal except in cases which raise questions as to the title to property for revision shall lie from a decree of the district court on appeal under sub-section (1), unless the amount or value of the subject-matter in dispute exceeds two thousand rupees; and (b) that notwithstanding anything contained in the section, no appeal shall lie from any order (whether final or not) passed by the Court on a reference under sections 5, 34 and 67(1) of Appendix I,

1. Section 60(1)(3), App I.

2. Sub-sections (2)(4), App I.

124. A new section1 has been added to enable the court determine any question of title for the purpose of deciding any reference under the Act.

1. Section 61, App I.