Section 29(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)[ Where no appeal lies under this section from a decree or order in any suit or proceeding [* * *] [This sub-section was inserted by Bombay 61 of 1953, Section 17 (2).] [in the city of Ahmedabad the Bench of two Judges, specified in clause (a) of sub-section (1) and elsewhere] [These words were inserted by Gujarat 19 of 1961, Section 18, Schedule, Item 2 (2).] the District Court, may for the purpose of satisfying itself that the decree or order made was according to law, call for the case in which such decree or order was made and pass such order with respect thereto as it thinks fit.] [This proviso was added by Bombay 61 of 1953, section 17 (1).]
