Section 29(3) in The Bombay 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 in Greater Bombay the bench of two Judge specified in clause (a) of sub-section (1) and elsewhere 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 the bench or Court aforesaid or the District Judge or any Judge to whom the case may be referred by the District Judge, shall pass such order with respect thereto as it or he thinks fit.
