Section 13 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
13. Procedure in appeals.
- In an appeal under section 29(1)(b) of the Act from a decree or order made by the Court of Civil Judge (Junior Division or Senior Division) the District Court shall, as far as may be, and with the necessary modifications, follow the practice and procedure prescribed for appeals from original decree by the Code.
