Section 29(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)[ No further appeal shall lie against any decision in appeal under sub-section (1) but the High Court may, for the purpose of satisfying itself that any such decision in appeal was according to law, call for the case in which such decision was taken and pass such order with respect thereto as it thinks fit.] [Sub-section (2) was substituted for the original by Gujarat 18 of 1965, Section 5.]
