1[102. No second appeal in certain cases.
No second appeal shall lie from any decree, when the subject matter of the original suit is for recovery of money not exceeding twenty-five thousand rupees”.]
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1. Substituted by Act 22 of 2002, section 5 for section 102 (w.e.f. 1-7-2002). Earlier section 102 was amendment by Act 104 of 1976, section 39 (w.e.f. 1-2-1977) and was substituted by Act 46 of 1999 section 11 (w.e.f. 01-07-2002).
