24. Appeal from certain orders of Courts of Small Causes.—
Where an order specified
in 3[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].
