(1)An appeal shall lie from every order of the Controller made under this Act [only on questions of law] [Inserted by Act 57 of 1988, section 16 (w.e.f. 1-12-1988).] to the Rent Control Tribunal (hereinafter referred to as the Tribunal) consisting of one person only to be appointed by the Central Government by notification in the Official Gazette:[Provided that no appeal shall lie from an order of the Controller made under section 21.] [Inserted by Act 57 of 1988, section 16 (w.e.f. 1-12-1988).]
