Section 35 in Delhi and Ajmer Rent Control Act, 1952
35. Revision and review.
(1)The High Court may, at any time, call for the record of any case under this Act for the purpose of satisfying itself that a decision made therein is according to law and may pass such order in relation thereto as it thinks fit.(2)Any court may, after giving notice to the parties, review its own order.
