Section 42 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
42. Appeal.
- An appeal shall lie to the State Government from an order passed by the Controller under the provisions of this Part (including an order granting or refusing a certificate under Section 39) within fifteen days from the date of communication of the order and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may pass such order as it deems fit.
