Section 56 in The Indian Divorce Act, 1869

56. Appeal to the Supreme Court.- Any person may appeal to 3[ the Supreme Court] from any decree (other than a decree nisi) or order under this Act of a High Court made on' appeal or otherwise, and from any decree (other than a decree nisi) or order made in the exercise of original jurisdiction by Judges of a High Court or of any Division Court from which an appeal shall not lie to the High Court, when the High Court declares that the case is a fit one for appeal to 3[ the Supreme Court].

1. The words" shall bear a stamp of eight annas and" rep. by Act 7 of 1870, ibid.

2. subs. by A. O. 1950, for" the Provinces" which had been subs. by A. O. 1948, for British India".

3. Subs. by A. O. 1950, for" Her Majesty in Council".

XIII. RE- MARRIAGE XIII.- RE- MARRIAGE

Section 56 in The Indian Divorce Act, 1869 ["Complete Act"]

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