Section 31F(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)The High Court may, at any time suo motu or on the application of any person aggrieved, for the purpose of satisfying itself that an order made in any case by the Competent Authority under section 31E is according to law, call for the record of that case and pass such order in respect thereto as it thinks fit:Provided that, no powers of revision at the instance of person aggrieved shall be exercised unless an application is presented within ninety days of the date of the order sought to be revised.
