Report No. 18
17. Appeals from decrees and orders.-
All decrees and orders made by the court in any proceeding under this Act shall be appealable as decrees of the court made in the exercise of its original civil jurisdiction, and such appeal shall lie to the court to which appeals ordinarily lie from the decisions of the court given in the exercise of its original civil jurisdiction:
(Cf sections 29, Converts' Act; section 28, H.M.A.; section 39, S.M.A.; section 55, Divorce Act; section 96, C.P.C.)
Provided that there shall be no appeal on the subject of costs only.
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