(2)Subject to the provisions of Sections 100 to 103, Section 107, Section 108 and Section 144 of, and Order XLII in Schedule 1 to the Code of Civil Procedure, 1908, an appeal shall lie to the High Court against any decision of the lower Appellate Court:Provided that if, in a second appeal, the High Court alters the decision of the lower Appellate Court in respect of any of the particulars with reference to which the rent of any tenancy has been settled, the Court may settle a new rent for such tenancy, but in so doing shall be guided by the rents of the other tenancies of the same class comprised in the same record as ascertained under Section 98 or settled under Section 101, 106 or 107.
