Section 9D in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
9D. Procedure in appeals.
- In an appeal under section 29(1)(b) of the Act from a decree or order of a Judge of the Court of Small Causes established under the Provincial Small Cause Courts Act, 1887, the District Court shall, as far as may be, and with the necessary modifications, follow the practice and procedure prescribed for appeals from original decrees by or under the Code.
