Report No. 44
1. Australia:
Position as regards appeals to the High Court of Australia:
(i) Valuation relevant (£ 1500)
(ii) Appeals also lie irrespective of valuation, where question of status (marriage, divorce, bankruptcy, aliens etc.) are involved.
(iii) Leave not required. But, besides the matters mentioned-above, leave can be granted by the High Court, in other cases.
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